Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Municipal Laws (Amendment) Act, 2009 15 of 2009 CONTENTS PART 1 :- PRELIMINARY 1. Short Title And Commencement PART 2 :- AMENDMENT TO THE MADURAI CITY MUNICIPAL CORPORATION ACT, 1971 2. Amendment Of Section 120 PART 3 :- AMENDMENT TO THE COIMBATORE CITY MUNICIPAL CORPORATION ACT, 1981 3. Amendment Of Section 121 PART 4 :- AM ENDM ENT TO THE TAMIL NADU DISTRICT MUNICIPALITIES ACT, 1920 4. Amendment Of Section 81 Tamil Nadu Municipal Laws (Amendment) Act, 2009 15 of 2009 An Act further to amend the laws relating to the Municipal Corporations and the Municipalities in the State of Tamil Nadu. Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixtieth Year of the Republic of India as follows:-- 1. Received the Assent of the Governor of Tamil Nadu on August 4, 2009 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.205, page 61, dated August 6, 2009. PART 1 PRELIMINARY 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Municipal Laws (Amendment) Act, 2009. (2) It shall come into force on such date as the State Government may, by notification, appoint. P A R T 2 AMENDMENT TO THE MADURAI CITY MUNICIPAL CORPORATION ACT, 1971 2. Amendment Of Section 120 :- In Section 120 of the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), in subsection (4), for Clause (a), the following Clause shall be substituted, namely:-- "(a) Save as otherwise provided in Clause (b), the council shall, in the case of lands which are not used exclusively for agricultural purposes and are not occupied by, or adjacent and appurtenant to, buildings, levy property tax on such lands at such rate as it may fix, having regard to its location and subject to the minimum and maximum rates per square feet as may be prescribed by the Government.". P A R T 3 AMENDMENT TO THE COIMBATORE CITY MUNICIPAL CORPORATION ACT, 1981 3. Amendment Of Section 121 :- In Section 121 of the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981), in subsection (4), for Clause (a), the following Clause shall be substituted, namely:-- "(a) Save as otherwise provided in Clause (b), the council shall, in the case of lands which are not used exclusively for agricultural purposes and are not occupied by, or adjacent and appurtenant to, buildings, levy property tax on such lands at such rate as it may fix, having regard to its location and subject to the minimum and maximum rates per square feet as may be prescribed by the Government.". P A R T 4 AMENDMENT TO THE TAMIL NADU DISTRICT MUNICIPALITIES ACT, 1920 4. Amendment Of Section 81 :- In sub-section (3) of Section 81 of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), for Clause (a) including the Proviso thereto, the following Clause shall be substituted, namely:-- "(a) Save as otherwise provided in Clause (b), the council shall, in the case of lands which are not used exclusively for agricultural purposes and are not occupied by, or adjacent and appurtenant to, buildings, levy property tax on such lands at such rate as it may fix, having regard to its location and subject to the minimum and maximum rates per square feet as may be prescribed by the State Government.".