Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Municipal Laws (Second Amendment) Act, 1998 59 of 1998 CONTENTS PART 1 :- PRELIMINARY 1. Short Title And Commencement PART 2 :- AMENDMENTS TO THE CHENNAI CITY MUNICIPAL CORPORATION ACT, 1919 2. Insertion Of New Chapter V-A Tamil Nadu Municipal Laws (Second Amendment) Act, 1998 59 of 1998 An act further to amend the laws relating to the municipal corporations and municipalities in the State of Tamil Nadu 1. Published in the Tamil Nadu Government Gazette Extraordinary, Part IV - Section 2, dated 28th December, 1998, Issue No. 758, Pages 203-220. 2. The Act of the Tamil Nadu Legislative Assembly recieved the assent of the Governor on the 26th December 1998 and is hereby published for general information. PART 1 PRELIMINARY 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Municipal Laws (Second Amendment) Act, 1998. (2) It shall be deemed to have come into force on the 1st day of October 1998. PART 2 AMENDMENTS TO THE CHENNAI CITY MUNICIPAL CORPORATION ACT, 1919 2. Insertion Of New Chapter V-A :- After Chapter V of the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919) the following Chapter shall be inserted, namely:--