Tamil Nadu Panchayats (Amendment) Act, 1986*
| [Tamil Nadu Act No. 3 of 1986] | [13th January, 1986] |
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 13th January, 1986 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, 1986.
(2) It shall come into force at once.
2. Amendment of section 17, Tamil Nadu Act XXXV of 1958.- In the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958) (hereinafter referred to as the principal Act), in section 17, in sub-section (1), for the expression "four years", the expression "three years" shall be substituted.
3. Amendment of section 19, Tamil Nadu Act XXXV of 1958.- In section 19 of the principal Act, for the expression "four years", the expression "three years" shall be substituted.
4. Amendment of section 30, Tamil Nadu Act XXXV of 1958.- In section 30 of the principal Act, in sub-section (3), for the expression "four years", the expression "three years" shall be, substituted.
5. Amendment of section 36-A, Tamil Nadu Act XXXV of 1958.- In section 36-A of the principal Act, in sub-section 0), for the expression "four years", the expression "three years" shall be substituted.