Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Calicut Municipal Corporation (Extension Of Time For Reconstitution) Amendment Act, 1979 9 of 1979 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 3 3. Repeal And Saving Calicut Municipal Corporation (Extension Of Time For Reconstitution) Amendment Act, 1979 9 of 1979 An Act further to amend the Calicut Municipal Corporation (Extension of Time for Reconstitution) Act, 1976 WHEREAS it is expedient further to amend the Calicut Municipal Corporation (Extension of Time for Reconstitution) Act, 1976 for the purposes hereinafter appearing; BE it enacted in the Thirtieth Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Calicut Municipal Corporation (Extension of Time for Reconstitution) Amendment Act, 1979. (2) It shall be deemed to have come into force on the 31st day of October, 1978. 2. Amendment Of Section 3 :- In section 3 of the Calicut Municipal Corporation (Extension of Time for Reconstitution) Act, 1976 (3 of 1977) (hereinafter referred to as the Principal Act),- (a) in sub-sections (1) and (2), for the figures, letters and words "1st day of November, 1978" the figures, letters and words "1st day of October, 1979" shall be substituted; (b) in sub-section (3), for the figures, letters, and words "1st day of November 1983" the figures, letters and words "1st day of October, 1984" shall be substituted. 3. Repeal And Saving :- (1) The Calicut Municipal Corporation (Extension of Time for Reconstitution) Third Amendment Ordinance, 1978 (23 of 1978), is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as umended by this Act.