Tamil Nadu Panchayats (Amendment) Act, 1985*
| [Tamil Nadu Act No. 11 of 1985] | [30th March, 1985] |
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-sixth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 30th March, 1985 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 1985
(2) It shall be deemed to have come into force on the 30th May, 1985.
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) (hereinafter referred to as the principal Act), in sub-section (1), in clause (b), in the proviso, for the expression "six years and eleven months", the expression "seven years and eleven months" shall be substituted.
3. Repeal and saving.- (1) The Tamil Nadu Panchayats (Third Amendment) Ordinance, 1984 (Tamil Nadu Ordinance 25 of 1984) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.