The KERALA MUNICIPAL COUNCILS (EXTENSION OF TERM OF OFFICE OF COUNCILLORS) ACT, 1976

ACT 9 OF 1976
THE KERALA MUNICIPAL COUNCILS (EXTENSION OF TERM OF OFFICE
OF COUNCILLORS) ACT, 1976* 
An Act to provide for the further extension of the term of office
of the councillors of municipalities other than the  Punalur,
Chalakudy, Tirur and Malappuram Municipalities .
  Preamble.— WHEREAS it is expedient to provide for the further
extension of the term of office of the councillors of municipalities
other  than  the  Punalur,  Chalakudy,  Tirur  and  Malappuram
Municipalities;
BE it enacted in the Twenty-seventh  Year of the Republic of
India as follows:—
1. Short title and commencement. —(1) This Act may be called
the  Kerala  Municipal  Councils  (Extension of Term  of Office  of
Councillors) Act, 1976.
(2) It shall be deemed to have come into force on the 31st day
of December, 1975.
2. Extension of term of office of municipal councillors.—
Notwithstanding anything contained in the Kerala Municipalities Act,
1960 (14 of 1961), the term of office of the councillors of all the
municipalities  constituted  under  the  said  Act,  other  than  the
Punalur, Chalakudy, Tirur and Malappuram Municipalities, which
expires at noon on the 31st day of December, 1975, shall extend upto
noon on the 31st day of December, 1976.
* Received the assent of the Governor on the 22 nd day of March, 1976 and published in the Kerala
Gazette Extraordinary No. 176  dated 22nd March, 1976.
3.  Repeal  and  saving.—  (1) The  Kerala  Municipal  Councils
(Extension of Term of Office of Councillors) Ordinance, 1975 (18 of
1975), is hereby repealed. 
(2) Notwithstanding such repeal, anything done or any action
taken under the said Ordinance shall be deemed to have been done or
taken under this Act.

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