Tamil Nadu Panchayats (Amendment) Act, 1981*
| [Tamil Nadu Act No. 14 of 1981]* | [21st March, 1981] |
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-second Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 2nd March, 1981, Part IV Section 1, pages 129-130.
* Received the assent of the Governor on the 19th March, 1981, first published in the Tamil Nadu Government Gazette Extraordinary on the 21st March, 1981 (Panguni 8, Rowthiri-2012-Thiruvalluvar Aandu)
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 1981.
(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 eight months", the expression "four years and two months" shall be substituted.