Back
TAMIL NADU MUNICIPAL LAWS (THIRD AMENDMENT) ACT, 2008
T.N. Act No.36/2008
TAMIL NADU MUNICIPAL LAWS (THIRD AMENDMENT) ACT, 2008
(Received the Assent of the Governor of Tamil Nadu on May 29,2008 — Published in Tamil Nadu Government Gazette, Extraordinary, Pan IV, Section 2, Iss. No.168, page 139, dated May-30, 2008)
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 (Third Amendment) Act, 2008.
(2) It shall come into force on such date as the. State Government may, by notification, appoint. (Act came into force w.e.f. June 25, 2008 – G.O.Ms.No.116, Municipal Administration and Water Supply (Election), June 25, 2008 – As published in Tamil Nadu Government Gazette, Extra, Part II, Section 2, Iss. No.194, Page 1, dated June 25, 2008.
PART - II
AMENDMENT TO THE CHENNAI CITY MUNICIPAL CORPORATION ACT, 1919
2. Amendment of Section 390-A.— In the Chennai City Municipal Corporation Act 1919 (T.N. Act IV of 1919), in Section 390-A, for the expression "three years", the expression “twelve years” shall be substituted.
PART-II
AMENDMENT TO THE MADURA! CITY MUNICIPAL CORPORATION ACT, 1971
3. Amendment of Section 483.— In the Madurai City Municipal Corporation Art, 1971 (T.N. Act 15 of 1971), in Section 483, for the expression “six years”, the expression; “twelve years” shall be substituted.
PART-IV
AMENDMENT TO THE COIMBATORE CITY MUNICIPAL CORPORATION ACT, 1981
4. Amendment of Section 482.— In the Coimbatore City Municipal Corporation Act, 1981 (T.N. Act 25 of 1981), in Section 482, for the expression "six years", the expression; "twelve years" shall be substituted.
PART-V
AMENDMENT TO THE TAMIL NADU DISTRICT MUNICIPALITIES ACT, 1920
5. Amendment of Section 345.— In the Tamil Nadu District Municipalities Act, 1920 (T.N. Act V of 1920), in Section 345, for the expression "three years", the expression "twelve years" shall be substituted.
