Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Mumbai Municipal Corporation (Second Amendment) Act, 2006 25 of 2006 [20 July 2006] CONTENTS 1. Short title and commencement 2. Amendment of section 144D of Bom. III of 1888 3. Repeal of Mah. Ord. VII of 2006 and saving Mumbai Municipal Corporation (Second Amendment) Act, 2006 25 of 2006 [20 July 2006] PREAMBLE An Act further to amend the Mumbai Municipal Corporation Act. 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 Mumbai Municipal Corporation Act (Bom. III of 1888), for the purposes hereinafter appearing; and, therefore, promulgated the Mumbai Municipal Corporation (Amendment) Ordinance, 2006 (Mah. Ord. VII of 2006), on the 20th June, 2006; AND WHEREAS it is expedient to replace the said Ordinance by an Act of the State Legislature; it is hereby enacted in the Fifty- seventh Year of the Republic of India as follows:- 1. Short title and commencement :- (1) This Act may be called the Mumbai Municipal Corporation (Second Amendment) Act, 2006. (2) It shall be deemed to have come into force on the 20th June, 2006. 2. Amendment of section 144D of Bom. III of 1888 :- In section 144D of the Mumbai Municipal Corporation Act (Bom. III o f 1888) (hereinafter referred "the principal Act"), for the words, brackets and figures "from the date of commencement of the Mumbai Municipal Corporation (Second Amendment) Act, 2005" the words, figures and letters "from the 23rd November, 1995" shall be substituted. 3. Repeal of Mah. Ord. VII of 2006 and saving :- (1) The Mumbai Municipal Corporation (Amendment) Ordinance, 2006 (Mah. Ord. VII of 2006), is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken, as the case may be, under the principal Act, as amended by this Act.