Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Municipal And Local Boards (Amendment) Act, 1947 24 of 1947 [09 December 1947] CONTENTS 1. Short title and commencement 2. Omitted 3. Omitted 4. Power to remove difficulties consequent on the inclusion in the City of Madras of the Saidapet, Sembiam, Aminjikarai and other areas Madras Municipal And Local Boards (Amendment) Act, 1947 24 of 1947 [09 December 1947] PREAMBLE An Act further to amend the Madras District Municipalities Act, 1920, and the Madras Local Boards Act, 1920, and to supplement the Madras City Municipal Act, 1919. Whereas it is expedient further to amend the Madras District Municipalities Act, 1920(Madras Act V of 1920), and the Madras Local Boards Act, 1920(Madras Act XIV of 1920),2 and to supplement the Madras City Municipal Act, 1919(Madras Act IV of 1919), for the purposes hereinafter appearing; It is hereby enacted as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, dated 12th August 1947, Part IV-A, pages 135-136. 2. Now the Madras District Boards Act, 1920 (Madras Act XIV of 1920). 1. Short title and commencement :- (1) This Act may be called the Madras Municipal and Local Boards (Amendment) Act, 1947. (2) Section 2 of this Act shall be deemed to have come into force on the 29th day of June 1920, section 3 on the 4th day of January 1921, and section 4 on the 1st day of April 1946. 2. Omitted :- 1[ * * * * ] 1. Sections 2 and 3 were repealed by Madras Act XI of 1952. 3. Omitted :- 1[ ***** ] 1. Sections 2 and 3 were repealed by Madras Act XI of 1952. 4. Power to remove difficulties consequent on the inclusion in the City of Madras of the Saidapet, Sembiam, Aminjikarai and other areas :- If any difficulty arises in giving effect to the provisions of the Madras City Municipal Act, 1919(Madras Act IV of 1919), in relation to the areas (comprising the Saidapet Municipal area, the Sambiam and Aminjikarai Panchayat areas, and certain other areas) included within the limits of the City of Madras by Local Administration Department Notification No. 107, published at page 79 of part I-A of the Fort St. George Gazette, dated the 19th March 1946, the 1[State] Government, as occasion requires, may, by order, do anything which appears to them necessary for the purpose of removing the difficulty. 1. This word was substituted for the word " Provincial " by the Adaptation Order of 1950 .