Tamil nadu act 003 of 1991 : Tamil Nadu Panchayats (Amendment) Act, 1991

Preamble

Tamil Nadu Panchayats (Amendment) Act, 1991*

[Tamil Nadu Act No. 3 of 1991][2nd February, 1991]

An Act further to amend the Tamil Nadu Panchayats Act, 1958

Be it enacted by the Legislative Assembly, of the State of Tamil Nadu in the Forty-first Year of the Republic of Indians follows:-

* Received the assent of the Governor on the 2nd February, 1991 and published in the Tamil Nadu Government Gazette, Extraordinary.

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 1991.

(2) It shall come into force at once.

Section 2. Amendment of section 15

2. Amendment of section 15.- In sub-section (2) of section 15 of the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act ??? of 1958), for the words "forty years", the words "fifty years" shall be substituted.

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