Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Municipal Corporations And Municipal Councils (Amendment) Act, 2009 21 of 2009 [03 July 2009] CONTENTS CHAPTER 1 :- PRELIMINARY 1. Short Title And Commencement CHAPTER 2 :- Amendments to the Mumbai Municipal Corporation Act 2. Amendment of section 3 of Bom. III of 1888 Maharashtra Municipal Corporations And Municipal Councils (Amendment) Act, 2009 21 of 2009 [03 July 2009] PREAMBLE An Act 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. WHEREAS it is expedient further to amend the Mumbai Municipal Corporation Act(Bom. III of 1888), the Bombay Provincial Municipal Corporations Act, 1949 (C.P. and Berar II of 1950), the City of Nagpur Corporation Act, 1948 (Bom. LIX of 1949) and the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965 (Mah. XL of 1965), for the purposes hereinafter appearing; it is hereby enacted in the Sixtieth Year of the Republic of India as follows:-- CHAPTER 1 PRELIMINARY 1. Short Title And Commencement :- (1) This Act may be called the Maharashtra Municipal Corporations and Municipal Councils (Amendment) Act, 2009. (2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint. CHAPTER 2 Amendments to the Mumbai Municipal Corporation Act 2. Amendment of section 3 of Bom. III of 1888 :- I n section 3 of the Mumbai Municipal Corporation Act (hereinafter referred to as "the Mumbai Corporation Act"), after clause (tt), the following clauses shall be added, namely:-- "(uu) "area", in relation to the Area Sabha, means an area determined under section 50TU; (vv)" Area Sabha" means the body of all the persons registered in the electoral rolls pertaining to all polling booths in the area; (ww) "Chairperson of Area Sabha" means the Councillor of the concerned electoral ward; (xx) "Secretary of Area Sabha" means the Secretary of the Area Sabha appointed as such by the Corporation from amongst its officers not below the rank of Office Superintendent or for sufficient reasons, from any other suitable class of municipal employees.".