Tamil Nadu Panchayats (Amendment) Act, 1980*
| [Tamil Nadu Act No. 27 of 1980]* | [2nd September, 1980] |
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 Thirty-first Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 1st August, 1980, Part IV-Section 1, pages 229-230.
* Received the assent of the Governor on the 30th August, 1980, first published in the Tamil Nadu Government Gazette Extraordinary on the 2nd September, 1980 (Aavani 17, Rowthiri-2011-Thiruvallvar Aandu)
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 1980.
(2) It shall come into force at once.
2. Amendment of section 155, Tamil Nadu Act XXXV of 1958.- In the proviso to clause (b) of sub-section (1) of section 155 of the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958), for the expression "three years and two months", the expression "three years and eight months" shall be substituted.