Tamil Nadu Panchayat Union Councils (Appointment of Special Officers) Second Amendment Act, 1985*
| [Tamil Nadu Act No. 26 of 1985] | [10th June, 1985] |
An Act further to amend the Tamil Nadu Panchayat Union Council (Appointment of Special Officers) Act, 1977
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-sixth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 10th June, 1985 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Panchayat Union Councils (Appointment of Special Officers) Second Amendment Act, 1985.
(2) It shall come into force at once.
2. Amendment of section 4, President's Act 5 of 1977.- In clause (a) of sub-section (3) of section 4 of the Tamil Nadu Panchayat Union Councils (Appointment of Special Officers) Act, 1977 President's Act 5 of 1977), for the expression "for a period of eight years and five months on and from the 1st day of February, 1977", the expression "for a period upto and inclusive of the 15th September, 1985" shall be substituted.