Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Municipal Corporations And Municipal Councils (Amendment) Act, 2008 13 of 2008 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 5B Of Bom. Iii Of 1888 3. Amendment Of Section 5B Of Bom. Lix Of 1949 4. Amendment Of Section 9Aa Of C.P. And Berar Ii Of 1950 5. Amendment Of Section 9A Of Mah. Xl Of 1965 6. Removal Of Doubt Maharashtra Municipal Corporations And Municipal Councils (Amendment) Act, 2008 13 of 2008 (First published, after having received the assent of the Governor in the Maharashtra Government Gazette , on the 2nd May, 2008) An Act further to amend the Mumbai Municipal Corporation Act, the Bombay Provincial Municipal Corporation Act, 1949, the City of Nagpur Corporation Act, 1948 and the Maharashtra Municipal Councils, Nagar Panchayats Industrial Townships Act, 1965. WHEREAS it is expedient further to amend the Mumbai Municipal Corporation Act, the Bombay Provincial Municipal Corporations Act, 1949, the City of Nagpur Corporation Act, 1948 and the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965, for the purposes hereinafter appearing; it is hereby enacted in the Fifty-ninth year of the Republic of India as follows :- 1. Short Title And Commencement :- (1) This Act may be called the Maharashtra Municipal Corporations and Municipal Councils (Amendment) Act, 2008. (2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint. 2. Amendment Of Section 5B Of Bom. Iii Of 1888 :- In section 5B of the Mumbai Municipal Corporation Act, both the provisos shall be deleted. 3. Amendment Of Section 5B Of Bom. Lix Of 1949 :- In section 5B of the Bombay Provincial Municipal Corporations Act, 1949, both the provisos shall be deleted. 4. Amendment Of Section 9Aa Of C.P. And Berar Ii Of 1950 :- In section 9AA of the City of Nagpur Corporation Act, 1948, both the provisos shall be deleted. 5. Amendment Of Section 9A Of Mah. Xl Of 1965 :- In section 9A of the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965, both the provisos shall be deleted. 6. Removal Of Doubt :- For the removal of doubt, it is hereby declared that, the election to a reserved seat to the Municipal Corporations or Municipal Councils, before the date of coming into force of this Act, shall be regulated by the relevant provisions of the Mumbai Municipal Corporation Act, the Bombay Provincial Municipal Corporations Act, 1949, the City of Nagpur Corporation Act, 1948, or, as the case may be, the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965, as they existed immediately before such date of commencement.