Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras District Municipalities (Amendment) Act, 1936 23 of 1936 [24 November 1936] CONTENTS 1. Short title 2. [Omitted] 3. [Omitted] 4. [Omitted] 5. Orders under section 132(2) of Madras Act V of 1920 to have effect as by-laws 6. Validation of certain by-laws, orders and agreements Madras District Municipalities (Amendment) Act, 1936 23 of 1936 [24 November 1936] PREAMBLE An Act further to amend the Madras District Municipalities Act, 1920 (Madras Act V of 1920), for certain purposes. WHEREAS it is expedient further to amend the Madras District Municipalities Act, 1920, for the purposes hereinafter appearing: AND WHEREAS the previous sanction of the Governor-General has been obtained to the passing of this Act; It is hereby enacted as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, dated 26th May 1936, Part IV, page 265. 1. Short title :- This Act may be called the Madras District Municipalities (Amendment) Act, 1936. 2. [Omitted] :- 1[* * * ] 3. [Omitted] :- 1[* * * ] 4. [Omitted] :- 1[* * * ] 1. Sections 2 to 4 were repealed by section 2 of, and the First Schedule to, the Madras Repealing and Amending Act, 1951 (Madras Act XIV of 1951). 5. Orders under section 132(2) of Madras Act V of 1920 to have effect as by-laws :- All orders, whether general or special, issued under sub-section (2) of section 132 of the said Act before the commencement of this Act shall, notwithstanding anything contained either in the said Act or in this Act, be deemed to have the same force and effect as by- laws made under the said Act as amended by this Act. 6. Validation of certain by-laws, orders and agreements :- Where before the commencement of this Act, a municipal council makes a by-law under sub-section (4) of section 131 of the said Act, or issues any general or special order under sub-section (2) of section 132 thereof or enters into any agreement with any person for the supply of water and such by-law, order or agreement provides for the levy of a charge for the water supplied on the basis of the number of taps allowed, irrespective of the quantity of water consumed, the same shall be deemed to be valid, notwithstanding anything contained in the said Act.