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HARYANA MUNICIPAL CORPORATION (AMENDMENT) ACT, 2010

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HARYANA MUNICIPAL CORPORATION (AMENDMENT) ACT, 2010

Preamble - THE HARYANA MUNICIPAL CORPORATION (AMENDMENT) ACT, 2010

THE HARYANA MUNICIPAL CORPORATION (AMENDMENT) ACT, 2010

[Act No. 20 of 2010]

[4th October, 2010]

PREAMBLE

AN ACT further to amend the Haryana Municipal Corporation Act, 1994.

Be it enacted by the Legislature of the State of Haryana in the Sixty-first Year of the Republic of India as follows:

Section 1 - Short title

This Act may be called the Haryana Municipal Corporation (Amendment) Act, 2010.

Section 2 - Amendment of section 3 of Haryana Act 16 of 1994

In section 3 of the Haryana Municipal Corporation Act, 1994 (hereinafter called the principal Act),-

(i)       in sub-section (2), after the word "municipality", the words "or municipalities" shall be inserted and shall be deemed to have been inserted with effect from the 31st May, 1994; and

 

(ii)      in the proviso to sub-section (2), after the word "municipality", the words "or municipalities" shall be inserted and shall be deemed to have been inserted with effect from the 31st May, 1994.

Section 3 - Amendment of section 4 of Haryana Act 16 of 1994

In the proviso to sub-section (4) of section 4 of the principal Act, for the words "two years", the words "two years and six months" shall be substituted and shall be deemed to have been substituted with effect from the 10th October, 2008.

Section 4 - Amendment of section 97 of Haryana Act 16 of 1994

In sub-section (5) of section 97 of the principal Act,-

(i)       for the sign"." existing at the end, the sign ":" shall be substituted;

 

(ii)      the following proviso shall be added, namely:--

"Provided that where the election to constitute the Corporation has not been completed, the Commissioner may constitute such number of Committees, as he may deem fit.".

Section 5 - Repeal and saving

(1)     The Haryana Municipal Corporation (Amendment) Ordinance, 2010 (Haryana Ordinance No.9 of 2010), is hereby repealed.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.