The Tamil Nadu Urban Local Bodies (Suspension of Operation) Act, 2000

 
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The Tamil Nadu Urban Local Bodies (Suspension of Operation) Act, 2000 
 
Act 33 of 2000 
 
 
 
 
 
 
 
 
Keyword(s): 
Suspend Operation, The Tamil Nadu Urban Local Bodies Act, 1998 
 
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 123 
The following Act of the Tanill Nadu Legislative Assembly received the assent of the 
Governor on the 28th November 2000 and 1s hereby publ~shed for general information:-- 
C ACT No. 33 OF 2000. 
I BI. it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-first Year of 
the Republic of India as follows:-- 
I. (1) This Act may be called the Tamil Nadu Urban Local Bodies (Suspension of 
Oneratinn) Act 7000 
Short title and 
commcnce- 
, 
(2) It shall be deemed to have come into force on the 23rd day of August 2000. 
Ibmll ~~JLI 2. The operation of the whole of the Tamil Nadu Urban Local Bodies Ac:, 1998 Suspans~nn of 
"" "' (hereinafter referred to as the 1998 Act) and the rules made thereunder are hereby suspended. 
~~~~~~~~f IWO 
Act 9 of 
I999 and : 
I 
the rules 
made 
thercunder. 
v 
3. The Acts referred to in sub-section (I) of sectlon 200 of the 1998 Act (hereinafter Revival of 
I 
Acts, rules, 
8 
referred to as the repealed Acts) and all rules, by-laws, notifications. notice, orders, directions etc. 
l 
or any other proceedings issued and schemes framed and works sancti~ned by the State 
Government or any corporation or municipality or town panchayat, as the case may be, under 
the repealed Acts which were in force lmmedlately before the 1 st day of August 2000 shall, for 
all purposes, be deemed to have been revlved on and from the 1st day of August 2000. 1 
4. All acts done or proceedings taken by any officer or authority under the 1998 Act and Valtdat~on. 
t the rules made thereunder immediately before the 23rd day of August 2000, which are not 
inconsistent with the relevant provisions of the repealed Acts and the rules, etc., revived by 
section 3, shall, for all purposes, be deemed to be and to have always been validly done or 
SQ 
=? 
taken in accordance with the provisions of the repealed Acts and the rules, etc., revived by 
section 3 as if the said repealed Acts and rules, etc. had been in force at all material times, 
when such acts or proceedings were done or taken. 
5 11 1 Anvthin~ done or anv action taken or anv oroceeding oending under the 1998 Act Pending -. \ -, - '-', ------= -- ~-~ --..- -. .... Jr-~ ~ U r U 
immediately before the 23rd day of August 2000, which is not consistent with the provisions 
of the repealed Acts and the rules, etc. (revived by section 3) shall abate. etc. 
(2) No legal proceeding or remedy in respect of right, privileg,e, obligation or liability 
acquired or accrued or incurred under the 1998 Act which is not consistent with the provisions 
of the repealed Acts and the rules, etc. (rev~ved by sectlon 3) shall be ~nstituted, continued or , 
enforced. 
6. (1) The Tam11 Nadu Urban Local Bod~es (Suspension of Operat~on) Ord~na~:ce, 2000 
I 24 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 
-- 
[(~peal and (2) Notwlthstand~ng such repeal, anytll~ng done or any action taken under the sa~d """ "" ' 
savlng 0rd11lr11a 
Ordinance shall be deemed to have been done or taken under this Act. s 01 I,{ 
I 
(By order of the Governor) 
K. PARTHASARA'THY, 
Sc~crcttrr? to Go\-crrirric~rit, 
/,ti 11, l)cv/~~r't~~'t~ t 

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