Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Municipal Laws (Second Amendment) Act, 2009 10 of 2009 CONTENTS PART 1 :- PRELIMINARY 1. Short Title And Commencement PART 2 :- AMENDMENT TO THE CHENNAI CITY MUNICIPAL CORPORATION ACT, 1919 2. Amendment Of Section 138-B PART 3 :- AMENDMENT TO THE MADURAI CITY MUNICIPAL CORPORATION ACT, 1971 3. Amendment Of Section 169-B PART 4 :- AMENDMENT TO THE COIMBATORE CITY MUNICIPAL CORPORATION ACT, 1981 4. Amendment Of Section 169-B PART 5 :- AM ENDM ENT TO THE TAMIL NADU DISTRICT MUNICIPALITIES ACT, 1920 5. Amendment Of Section 124-D Tamil Nadu Municipal Laws (Second Amendment) Act, 2009 10 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 3, 2009 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.205, pages 52-53, dated August 6, 2009. PART 1 PRELIMINARY 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Municipal Laws (Second Amendment) Act, 2009. (2) It shall come into force on such date as the State Government may, by notification, appoint. PART 2 AMENDMENT TO THE CHENNAI CITY MUNICIPAL CORPORATION ACT, 1919 2. Amendment Of Section 138-B :- In Section 138-B of the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919),-- (1) in sub-section (2), for the expression "Every company which transacts business and every person ", the expression "Each branch or unit of a company, Hindu undivided family, firm, corporation or other corporate body, society, club, body of persons or association which transacts business and every person " shall be substituted; (2) in sub-section (4),-- (i) for the expression "Where a company or person", the expression "Where a branch or unit of a company, Hindu undivided family, firm, corporation or other corporate body, society, club, body of persons or association or a person " shall be substituted; (ii) for the expression "such company or person ", the expression "such branch or unit of a company, Hindu undivided family, firm, corporation or other corporate body, society, club, body of persons or association or person " shall be substituted; (3) sub-section (6) shall be omitted. PART 3 AMENDMENT TO THE MADURAI CITY MUNICIPAL CORPORATION ACT, 1971 3. Amendment Of Section 169-B :- In Section 169-B of the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971),-- (1) in sub-section (2), for the expression "Every company which transacts business and every person ", the expression "Each branch or unit of a company, Hindu undivided family, firm, corporation or other corporate body, society, club, body of persons or association which transacts business and every person " shall be substituted; (2) in sub-section (4),-- (i) for the expression "Where a company or person ", the expression "Where a branch or unit of a company, Hindu undivided family, firm, corporation or other corporate body, society, club, body of persons or association or a person " shall be substituted; (ii) for the expression "such company or person ", the expression "such branch or unit of a company, Hindu undivided family, firm, corporation or other corporate body, society, club, body of persons or association or person " shall be substituted; (3) sub-section (6) shall be omitted. PART 4 AMENDMENT TO THE COIMBATORE CITY MUNICIPAL CORPORATION ACT, 1981 4. Amendment Of Section 169-B :- In Section 169-B of the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981),-- (1) in sub-section (2), for the expression "Every company which transacts business and every person ", the expression "Each branch or unit of a company, Hindu undivided family, firm, corporation or other corporate body, society, club, body of persons or association which transacts business and every person " shall be substituted; (2) in sub-section (4),-- (i) for the expression "Where a company or person", the expression "Where a branch or unit of a company, Hindu undivided family, firm, corporation or other corporate body, society, club, body of persons or association or a person " shall be substituted; (ii) for the expression "such company or person ", the expression "such branch or unit of a company, Hindu undivided family, firm, corporation or other corporate body, society, club, body of persons or association or person " shall be substituted; (3) sub-section (6) shall be omitted. PART 5 AMENDMENT TO THE TAMIL NADU DISTRICT MUNICIPALITIES ACT, 1920 5. Amendment Of Section 124-D :- In Section 124-D of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920),-- (1) in sub-section (2), for the expression "Every company which transacts business and every person ", the expression "Each branch or unit of a company, Hindu undivided family, firm, corporation or other corporate body, society, club, body of persons or association which transacts business and every person " shall be substituted; (2) in sub-section (4),-- (i) for the expression "Where a company or person", the expression "Where a branch or unit of a company, Hindu undivided family, firm, corporation or other corporate body, society, club, body of persons or association or a person " shall be substituted; (ii) for the expression "such company or person ", the expression "such branch or unit of a company, Hindu undivided family, firm, corporation or other corporate body, society, club, body of persons or association or person " shall be substituted; (3) sub-section (6) shall be omitted.