Tamil Nadu Panchayats (Amendment and Validation) Act, 1977*
| [Tamil Nadu Act No. 9 of 1977]* | [27th September, 1977] |
An Act further to amend the Tamil Nadu Panchayats Act, 1958.
Be it enacted by the Legislature of the State of Tamil Nadu in the Twenty-eighth year of Republic of India as follows:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 26th August, 1977, Part IV-Section 1, Pages 59-60.
* Received the assent of the Governor on the 25th September, 1977, first published in the Tamil Nadu Government Gazette on the 27th September, 1977 (Purattasi 11, Pinkala (2008-Tiruvalluvar Andu))
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Panchayats (Amendment and Validation) Act, 1977.
(2) It shall be deemed to have come into force on the 1st August, 1977.
2. [The amendments made by this section have already been incorporated in the principal Act, namely, the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958)].
3. Notification to have retrospective effect in certain cases.- Where any panchayat union council has been dissolved under clause (a) of sub-section (1) of section 155 of the principal Act and a direction has been issued regarding the reconstitution of such panchayat union council under clause (b) of sub-section (1) of the said section 155 before the date of publication of this Act in the Tamil Nadu Government Gazette, the Government may issue a notification postponing the reconstitution of the council for a further period not exceeding six months under the proviso to clause (b) of sub-section (1) of the said section 155 of the principal Act as amended by this Act and such notification shall be deemed to have come into force on the date specified in the notification, such date being not earlier than the 1st August, 1977.
4. Validation.- Notwithstanding anything contained in the principal Act as amended by this Act or in any judgment, decree or order of any court or other authority, all acts done or proceedings taken in respect of any panchayat union council, during the period commencing on the 1st August, 1977, and ending with the date of publication of this Act in the Tamil Nadu Government Gazette, by a person appointed under sub-section (4) of section 155 of the principal Act shall for all purposes be deemed to be and to have always been validly done or taken in accordance with law as if section 3 had been in force at all material times when such acts or proceedings were done or taken.