Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Mumbai Municipal Corporation And The Bombay Provincial Municipal Corporations (Temporary Amendment) Act, 2007 12 of 2007 [19 April 2007] CONTENTS 1. Short title and application 2. Temporary amendment of section 128 of Bom. III of 1888 3. Temporary amendment of section 99 of Bom. LIX of 1949 4. Power to remove difficulty Mumbai Municipal Corporation And The Bombay Provincial Municipal Corporations (Temporary Amendment) Act, 2007 12 of 2007 [19 April 2007] PREAMBLE An Act further to amend the Mumbai Municipal Corporation Act and the Bombay Provincial Municipal Corporations Act, 1949. WHEREAS the general elections to the Brihan Mumbai, Thane, Ulhasnagar, Pune, Pimpri-Chinchwad, Solapur, Nashik, Akola, Amravati and Nagpur Municipal Corporations have been held on the 1st February 2007; AND WHEREAS in order to enable the newly elected bodies of the said Municipal Corporations to take review of the financial position of their respective Corporations and to modify the rates of taxes which such Corporations may impose for the official year 2007- 2008, it is expedient to temporarily amend the dates obtaining in the relevant law for the said purposes; AND WHEREAS it is expedient to temporarily amend the Mumbai Municipal Corporation Act (Bom. III of 1888) and the Bombay Provincial Municipal Corporations Act, 1949 (Bom. LIX of 1949), for the purposes hereinafter appearing; it is hereby enacted in the Fifty-eighth Year of the Republic of India as follows:- 1. Short title and application :- (1) This Act may be called the Mumbai Municipal Corporation and the Bombay Provincial Municipal Corporations (Temporary Amendment) Act, 2007. (2) It shall apply to the Municipal Corporations of which the general elections have been held on the 1st February 2007. 2. Temporary amendment of section 128 of Bom. III of 1888 :- During the period commencing on the date of coming into force of this Act and ending on the thirtieth day of July 2007, section 128 of the Mumbai Municipal Corporation Act (Bom. III of 1888) shall have effect as if, in sub-section (1) thereof,- (i) for the words "twentieth day of March" the words "thirtieth day of July 2007" had been substituted; and (ii) for the words "in the next ensuing official year" the words "in the official year 2007-2008 had been substituted. 3. Temporary amendment of section 99 of Bom. LIX of 1949 :- During the period commencing on the date of coming into force of this Act and ending on the thirtieth day of July 2007, section 99 of the Bombay Provincial Municipal Corporations Act, 1949 (Bom. LIX of 1949), shall have effect as if,- (i) for the words "twentieth day of February" the words "thirtieth day of July 2007" had been substituted; and (ii) for the words "in the next ensuing official year", at both the places where they occur, the words "in the official year 2007- 2008"" had been substituted. 4. Power to remove difficulty :- If any difficulty arises in giving effect to the provisions of the Mumbai Municipal Corporation Act (Bom. III of 1888) and the Bombay Provincial Municipal Corporations Act, 1949 (Bom. LIX of 1949), as they stand amended by this Act, or any rule, by-law or instruments made thereunder, the State Government may, as occasion arises, by order published in the Official Gazette, do anything not inconsistent with the provisions of the Mumbai Municipal Corporation Act (Bom. III of 1888) and the Bombay Provincial Municipal Corporations Act, 1949 (Bom. LIX of 1949), which appears to it to be necessary or expedient for removing the difficulty: Provided that, no order shall be issued after expiry of the 31st July 2007.