The TIRUR MUNICIPAL COUNCIL (EXTENSION OF TERM OF OFFICE OF COUNCILLOR) ACT, 1979

1
THE TIRUR MUNICIPAL COUNCIL (EXTENSION OF TERM 
OF OFFICE OF COUNCILLOR) ACT, 1979 
(Act 12 of 1979) 
CONTENTS
Preamble.
Sections:
1.   Short title and commencement.
2.  Extension of term of office of municipal councillors.
3.   Repeal and saving.
____
2
ACT 12 OF 1979
THE TIRUR MUNICIPAL COUNCIL (EXTENSION OF TERM 
OF OFFICE OF COUNCILLORS) ACT, 1979* 
An Act to provide for the further extension of the term of office of the councillors of the
Thirur Municipality. 
Preamble.—WHEREAS it is expedient to provide for the further extension of the term
of office of the councillors of the Tirur Municipality;
BE it enacted in the Thirtieth Year of the Republic of India as follows:—
1.  Short title and commencement .—(l) This Act may be called the Tirur Municipal
Council (Extension of Term of Office of Councillors) Act, 1979.
(2) It shall be deemed to have come into force on the 30th day of November,
1978.
2.  Extension of term of office of municipal councillors .—Notwithstanding anything
contained in the Kerala Muncipailties Act, 1960 (l4 of 1961), the term of office of the
councillors of the Tirur Municipality constituted under the said Act, which expires on the 1st
day of December, 1978, shall extend upto the 1st day of October, 1979.
3. Repeal and saving.—(1) The Tirur Municipal Council (Extension of Term of Office
of Councillors) Ordinance, 1978 (29 of 1978), is hereby repealed.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.
____
* Received  the  assent  of  the  Governor  on  the  29th March,  1979  and  published  in  the  Kerala  Gazette
Extraordinary No. 233 dated 29th March, 1979.

‹ Prev All Kerala acts Next ›