Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Municipal Corporations (Second Amendment) Act, 2000 9 of 2001 [07 April 2001] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 41 3. Repeal And Saving Karnataka Municipal Corporations (Second Amendment) Act, 2000 9 of 2001 [07 April 2001] An Act further to amend the Karnataka Municipal Corporations Act, 1976. Whereas it is expedient further to amend the Karnataka Municipal Corporations Act, 1976 (Karnataka Act 14 of 1977) for the purpose hereinafter appearing; Be it enacted by the Karnataka Legislature in the fifty first year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Karnataka Municipal Corporations (Second Amendment) Act, 2000. (2) It shall be deemed to have come into force with effect from the Ninth day of January, 2001 2. Amendment Of Section 41 :- In section 41 of the Karnataka Municipal Corporations Act, 1976 (Karnataka Act 14 of 1977),- (1) in the heading, for the words " on the day preceding " the words " two days before" shall be substituted; (2) in sub-section (1), for the words " twenty four hours " the words " forty eight hours " shall be substituted. 3. Repeal And Saving :- (1) The Karnataka Municipal Corporations (Amendment) Ordinance, 2001 (Karnataka Ordinance No. 2 of 2001) is hereby repealed.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 amended by this Act."