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(2) It shall come into force on such date as the State Government may, by notification, appoint.
TAMIL NADU MUNICIPAL LAWS (FOURTH AMENDMENT) ACT, 2008
T.N. ACT No.24/2008
TAMIL NADU MUNICIPAL LAWS (FOURTH AMENDMENT) ACT, 2008
(Received the Assent of the Governor of Tamil Nadu on May 25, 2008 – Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss.No.162, pages 81-82, dated May 27, 2008
Statement of Objects and Reasons : T.N. Bill. No.30/2008 – Refer 2008 (1) CTAR page 1.85).
An Act further to amend the laws relating to the Municipal Corporations and the Municipalities in the State of Tamil Nadu.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-Ninth Year of the Republic of India as follows:—
PART-I
PRELIMINARY
1. Short title and commencement.— (1) This Act may be called the Tamil Nadu Municipal Laws (Fourth Amendment) Act, 2008.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
PART-II
AMENDMENTS TO THE CHENNAI CITY MUNICIPAL CORPORATION ACT, 1919
2. Amendment of Section 326-C— In Section 326-C of the Chennai City Municipal Corporation Act, 1919 (T.N. Act IV of 1919) (hereinafter in this Part referred to as the principal Act), in sub-section (5), for the expression "State Government account", the expression "Corporation account" shall be substituted.
3. Amendment of Section 326-CC— In Section 326-CC of the principal Act, for sub-section (2), the following sub-section shall be substituted, namely:—
"(2) The tax paid under sub-section (1) shall be credited to the Corporation account in such manner as may be prescribed.".
PART-III
AMENDMENTS TO THE TAMIL NADU DISTRICT MUNICIPALITIES ACT, 1920
4. Amendment of Section 285-C.— In Section 285-C of the Tamil Nadu District Municipalities Act, 1920 (T.N. Act V of 1920) (hereinafter in this Part referred to as the principal Act), in sub-section (5), for the expression "State Government account", the expression; "account of the municipality, town panchayat or Third Grade municipality, as the case may be, within whose jurisdiction such fee has been collected," shall be substituted.
5. Amendment of Section 285-CC.— In Section 285-CC of the principal Act, for sub-section (2), the following sub-section shall be substituted, namely:—
"(2) The tax paid under sub-section (1) shall be credited to the account of the municipality, town panchayat or Third Grade municipality, as the case may be, within whose jurisdiction such tax has been collected, in such manner as may be prescribed.".
PART-IV
AMENDMENTS TO THE MADURAI CITY MUNICIPAL CORPORATION ACT, 1971
6. Amendment of Section 410-C— In Section 410-C of the Madurai City Municipal Corporation Act, 1971 (T.N. Act 15 of 1971) (hereinafter in this Part referred to as the principal Act), in sub-section (5), for the expression "Government account", the expression "Corporation account" shall be substituted.
7. Amendment of Section 410-CC— In Section 410-CC of the principal Act, for sub-section (2), the following sub-section shall be substituted, namely:—
"(2) The tax paid under sub-section (1) shall be credited to the Corporation account in such manner as may be prescribed.".
PART-V
AMENDMENTS TO THE COIMBATORE CITY MUNICIPAL CORPORATION ACT, 1981
8. Amendment of Section 410-C— In Section 410-C of the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981) & (hereinafter in this Part referred to as the principal Act), in sub-section (5), for the expression "Government account", the expression "Corporation account" shall be substituted.
9. Amendment of Section 410-CC— In Section 410-CC of the principal Act, for sub-section (2), the following sub-section shall be substituted, namely:—
"(2) The tax paid under sub-section (1) shall be credited to the Corporation account in such manner as may be prescribed.".
