Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras (Transferred Territory) Extention Of Term Of Office Of Municipal Councillors Act, 1958 31 of 1958 [03 December 1958] CONTENTS 1. Short title 2 . Extension of the term of office of the councillors of the Shencottah Muincipality in the Tirunelveli district and of the councillors of every municipality in the Kanyakumari district expiring on the 1st January 1959 Madras (Transferred Territory) Extention Of Term Of Office Of Municipal Councillors Act, 1958 31 of 1958 [03 December 1958] An Act to provide for the extension of the term of office of the councillors of Shencottah Municipality in the Tirunelveli district and of the councillors of every municipality in the Kanyakumari district. Whereas it is expedient to provide for the extension of the term of office of the councillors of the Shencottah Municipality in the Tirunelveli district and of the councillors of every municipality in the Kanyakumari district; 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, Extraordinary, dated the 3rd November 1958, Part IV-A, page 482. This Act had been repealed by the Madras District Municipalities (Extension to the Transferred Territoy) Act, 1959 (Madras Act 4 of 1959), which came into force on the 1st day of April 1959 1. Short title :- This Act may be called the " Madras (Transferred Territory) Extension of Term of Office of Municipal Councillors Act, 1958." 2. Extension of the term of office of the councillors of the Shencottah Muincipality in the Tirunelveli district and of the councillors of every municipality in the Kanyakumari district expiring on the 1st January 1959 :- (1) The State Government shall have power to direct that the term of office of the councillors of the Shencottah Municipality in the Tirunelveli district and of the councillors of every municipality in the Kanyakumari district constituted under the Travancore District Municipalities Act, 1116 (Travancore Act XXIII of 1116), which extends up to noon on the 1st day of January 1959 shall extend instead up to noon on such date as may be fixed by the State Government. (2) The State Government may, from time to time advance or postpone the date fixed under sub-section (1) and fix another date instead. (3) No date fixed under sub-section (1) or sub-section (2) shall be later than the 30th day of June 1959.