Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras City Municipal (Amendment) Act, 1922 07 of 1922 [16 May 1922] CONTENTS 1. Section 1 2. [Omitted] 3. [Omitted] 4. Amendment of rule 5 (b) in Part I of Schedule V Madras City Municipal (Amendment) Act, 1922 07 of 1922 [16 May 1922] PREAMBLE An Act to amend the Madras City Municipal Act, 1919. Whereas it is expedient further to amend the Madras City Municipal Act, 1919(Madras Act IV of 1919); It is hereby enacted as follows :-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, dated 7th February 1922, page 4. 1. Section 1 :- (1) This Act may be called the Madras City Municipal (Amendment) Act, 1922. (2) Section 4 shall be deemed to have been in force from the 1st October 1919. (3) In this Act the expression " Principal Act " means the Madras City Municipal Act, 1919. 2. [Omitted] :- 1[* * * * * ] 1. Sections 2 and 3 were repealed by the Madras Repealing Act, 1936 (Madras Act VI of 1937). 3. [Omitted] :- 1[ * * * * * ] 1. Sections 2 and 3 were repealed by the Madras Repealing Act, 1936 (Madras Act VI of 1937). 4. Amendment of rule 5 (b) in Part I of Schedule V :- (Not printed as the amendments have been carried out in the Principal Act)