Madras City Improvement Trust (Amendment) Act, 1958

S Tamil Nadu 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras City Improvement Trust (Amendment) Act, 1958 26 of 1958 [01 October 1958] CONTENTS 1. Short title 2. Insertion of new section 69-A in Madras Act XXXVII of 1950 Madras City Improvement Trust (Amendment) Act, 1958 26 of 1958 [01 October 1958] PREAMBLE An Act further to amend the Madras City Improve-ment Trust Act, 1950. WHEREAS it is expedient further to amend the Madras City Improvement Trust Act, 1950 (Madras Act XXXVII of 1950), for the purpose hereinafter appearing; BE it enacted in the Ninth Year of the Republic of India as follows: - - 1. For Statement of Objects and Reasons, see Fort St. George Gazette, dated the 30th July 1958, Part IV-A, page 216. 1. Short title :- This Act may be called the "Madras City Improvement Trust (Amendment) Act, 1958." 2. Insertion of new section 69-A in Madras Act XXXVII of 1950 :- After section 69 of the Madras City Improvement Trust Act, 1950 (Madras Act XXXVII of 1950), the following section shall be inserted in Chapter III of that Act, namely:-- "69-A. Power to exempt.--The Government may, by notification, exempt, subject to such conditions and restrictions as may be specified in such notification, any improvement scheme or class of improvement schemes from all or any of the provisions of this Chapter."

Act Metadata
  • Title: Madras City Improvement Trust (Amendment) Act, 1958
  • Type: S
  • Subtype: Tamil Nadu
  • Act ID: 22785
  • Digitised on: 13 Aug 2025