Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Municipal Laws (Third Amendment) Act, 2008 36 of 2008 CONTENTS PART 1 :- PRELIMINARY 1. Short Title And Commencement PART 2 :- AMENDMENT TO THE CHENNAI CITY MUNICIPAL CORPORATION ACT, 1919 2. Amendment Of Section 390-A PART 3 :- AMENDMENT TO THE MADURAI CITY MUNICIPAL CORPORATION ACT, 1971 3. Amendment Of Section 483 PART 4 :- AMENDMENT TO THE COIMBATORE CITY MUNICIPAL CORPORATION ACT, 1981 4. Amendment Of Section 482 PART 5 :- AM ENDM ENT TO THE TAMIL NADU DISTRICT MUNICIPALITIES ACT, 1920 5. Amendment Of Section 345 Tamil Nadu Municipal Laws (Third Amendment) Act, 2008 36 of 2008 Statement of Objects & Reasons2 The Second State Finance Commission in its report has inter alia stated that at present no legal measure can be taken, if the property tax claim is more than six years old. The said Commission has, therefore, recommended that the time limit to initiate legal proceedings may be enhanced to twelve years. 2. The Government have examined the above recommendation of Second State Finance Commission and decided t o enhance the limitation period to make distraint, institute suit, commence prosecution in respect of any tax or other sum due as twelve years, by amending the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981) and the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) suitably for the purpose. As the provisions of the Coimbatore City Municipal Corporation Act, 1981 are applicable to the Tiruchirappalli, Tirunelveli, Salem, Tiruppur and Erode Municipal Corporations also by virtue of Section 8 of the respective Acts governing those Municipal Corporations, the amendments to be made to the said Tamil Nadu Act 25 of 1981 will stand extended to the said Municipal Corporations. 3. The Bill seeks to give effect to the above decision. PREAMBLE 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 Fifty-ninth Year of the Republic of India as follows:-- 1. Received the Assent of the Governor of Tamil Nadu on May 29, 2008 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No. 168, page 139, dated May 30, 2008. 2. Vide L.A. Bill No.23 of 2008 -- Published in T.N. Govt. Gazette, Extra., Part IV, Section 1, Issue No.135, page 91-92, dated May 6, 2008. PART 1 PRELIMINARY 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Municipal Laws (Third Amendment) Act, 2008. (2) It shall come into force on such date as the. State Government may, by notification, appoint.1 1. Act came into force w.e.f. June 25, 2008 -- G.O. Ms. No.116, Municipal Administration and Water Supply (Election), June 25, 2008 -- As published in Tamil Nadu Government Gazette, Extra., Part II, Section 2, Iss. No.194, page 1, dated June 25, 2008 PART 2 AMENDMENT TO THE CHENNAI CITY MUNICIPAL CORPORATION ACT, 1919 2. Amendment Of Section 390-A :- In the Chennai City Municipal Corporation Act 1919 (T.N. Act IV of 1919), in Section 390-A, for the expression "three years ", the expression "twelve years " shall be substituted. PART 3 AMENDMENT TO THE MADURAI CITY MUNICIPAL CORPORATION ACT, 1971 3. Amendment Of Section 483 :- In the Madurai City Municipal Corporation Art, 1971 (T.N. Act 15 of 1971), in Section 483, for the expression "six years, the expression; "twelve years" shall be substituted. PART 4 AMENDMENT TO THE COIMBATORE CITY MUNICIPAL CORPORATION ACT, 1981 4. Amendment Of Section 482 :- In the Coimbatore City Municipal Corporation Act, 1981 (T.N. Act 25 of 1981), in Section 482, for the expression "six years", the expression; "twelve years" shall be substituted. PART 5 AMENDMENT TO THE TAMIL NADU DISTRICT MUNICIPALITIES ACT, 1920 5. Amendment Of Section 345 :- In the Tamil Nadu District Municipalities Act, 1920 (T.N. Act V of 1920), in Section 345, for the expression "three years", the expression "twelve years" shall be substituted.