Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Municipal Corporations And The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships (Amendment) Act, 2015 10 OF 2015 [06 April 2015] CONTENTS CHAPTER 1 :- PRELIMINARY 1. Short title and commencement CHAPTER 2 :- AMENDMENT TO THE MAHARASHTRA MUNICIPAL CORPORATIONS ACT 2. Amendment of section 5 of LIX of 1949 CHAPTER 3 :- AMENDMENT TO THE MAHARASHTRA MUNICIPAL COUNCILS, NAGAR PANCHAYATS AND INDUSTRIAL TOWNSHIPS ACT, 1965 3. Amendment of section 10 of Mah. XL of 1965 CHAPTER 4 :- MISCELLANEOUS 4. Power to remove difficulty 5. Repeal of Mah. Ord. XVIII of 2014 and saving Maharashtra Municipal Corporations And The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships (Amendment) Act, 2015 10 OF 2015 [06 April 2015] An Act further to amend the Maharashtra Municipal Corporations Act and the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965. WHEREAS both Houses of the State Legislature were not in session ; AND WHEREAS the Governor of Maharashtra was satisfied that circumstances existed which rendered it necessary for him to take immediate action further to amend the Maharashtra Municipal Corporations Act and the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965, for the purposes hereinafter appearing ; and, therefore, promulgated the Maharashtra Municipal Corporations and the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships (Amendment) Ordinance, 2014 on the 31st December 2014; AND WHEREAS it is expedient to replace the said Ordinance by an Act of the State Legislature; it is hereby enacted in the Sixty-sixth 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 the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships (Amendment) Act, 2015. (2) It shall be deemed to have come into force on the 31st December 2014. CHAPTER 2 AMENDMENT TO THE MAHARASHTRA MUNICIPAL CORPORATIONS ACT 2. Amendment of section 5 of LIX of 1949 :- In section 5 of the Maharashtra Municipal Corporations Act, in sub- section (3), for the portion beginning with the words "elect as far as possible" and ending with the words "as the number of Councillors to be elected in his ward", the words "elect only one Councillor" shall be substituted. CHAPTER 3 AMENDMENT TO THE MAHARASHTRA MUNICIPAL COUNCILS, NAGAR PANCHAYATS AND INDUSTRIAL TOWNSHIPS ACT, 1965 3. Amendment of section 10 of Mah. XL of 1965 :- I n section 10 of the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act,1965, for sub-section (2), the following sub-section shall be substituted, namely :- "(2) Each of the wards shall elect only one Councillor.". CHAPTER 4 MISCELLANEOUS 4. Power to remove difficulty :- (1) If any difficulty arises in giving effect to the provisions of the Maharashtra Municipal Corporations Act or, as the case may be, the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965, as amended by this Act, the State Government may, as occasion arises, by an order published in the Official Gazette, give such directions not inconsistent with the provisions of this Act, as may appear to it to be necessary or expedient for the purpose of removing the difficulty : Provided that, no such order shall be made after expiry of a period of two years from the date of commencement of this Act. (2) Every order made under sub-section (1) shall be laid, as soon as may be, after it is made, before each House of the State Legislature. 5. Repeal of Mah. Ord. XVIII of 2014 and saving :- (1) The Maharashtra Municipal Corporations and the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships (Amendment) Ordinance, 2014, is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken (including any notification or order issued) under the corresponding provisions of the Maharashtra Municipal Corporations Act and the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965, as amended by the said Ordinance, shall be deemed to have been done, taken or issued, as the case may be, under the corresponding provisions of the relevant Acts, as amended by this Act.