Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Trivandrum Municipal Corporation (Dissolution) Second Amendment Act, 1978 25 of 1978 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 6 3. Repeal And Saving Trivandrum Municipal Corporation (Dissolution) Second Amendment Act, 1978 25 of 1978 An Act further to amend the Trivandrum Municipal Corporation (Dissolution) Act, 1976 WHEREAS it is expedient further to amend the Trivandrum Municipal Corporation (Dissolution) Act, 1976, for the purposes hereinafter appearing; BE it enacted in the Twenty- ninth Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Trivandrum Municipal Corporation (Dissolution) Second Amendment Act, 1978. (2) It shall be deemed to have come into force on the 31st day of May, 1978. 2. Amendment Of Section 6 :- In section 6 of the Trivandrum Municipal Corporation (Dissolution) Act, 1976 (8 of 1976) (hereinafter referred to as the principal Act),- (a) in subsection (1), for the figures, letters and words "1st day of June 1978" the figures, letters and words "1st day of November, 1978" shall be substituted; (b) in sub section (2), for the figures, letters and words "1st day of June, 1983", the figures, letters and words "1st day of November, 1983" shall be substituted; 3. Repeal And Saving :- ( 1 ) The Trivandrum Municipal Corporation (Dissolution) Second Amendment Ordinance, 1978 (17 of 1978), is hereby repealed.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 under the principal Act as amended by this Act.