Tamil Nadu Panchayats (Amendment) Act, 1983*
| [Tamil Nadu Act No. 11 of 1983]* | [17th March, 1983] |
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-fourth Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 4th March, 1983, Part IV-Section 1, pages 99-100.
* Received the assent of the Governor on the 14th March, 1983 first published in the Tamil Nadu Government Gazette Extraordinary on the 17th March, 1983 (Panguni 3, Thunthubi, Thiruvalluvar Aandu-2014)
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 1983.
(2) It shall come into force at once.
2. Amendment of section 155, Tamil Nadu Act XXXV of 1958.- In section 155 of the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958), in sub-section (1), in clause (b), in the proviso, for the expression "five year and eight months", the expression "six years and two months" shall be substitute.