Tamil Nadu Panchayats (Amendment) Act, 1992*
| [Tamil Nadu Act No. 27 of 1992] | [12th June, 1992] |
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-third Year of the Republic of India as follows:-
* Received the assent of the Governor on the 12th June, 1992 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, 1992.
(2) It shall come into force on the 1st day of July, 1992.
2. Amendment of section 115.- In section 115 of the Tamil Nadu Panchayats Act, 1958 (hereinafter referred to as the principal Act),-
(1) in sub-section (1), for the expression "a local cess at the rate of 45 naye paise on every rupee of land revenue", the expression "a local cess at the rate of one rupee on every rupee of land revenue" shall be substituted;
(2) in sub-section (4),-
(i) in clause (a), for the words "a sum representing four-ninths of the proceeds", the words "a sum representing twenty per cent of the proceeds" shall be substituted;
(ii) for clauses (b) and (c), the following clause shall be substituted, namely:-
"(b) Out of the proceeds of the local cess collected in every panchayat development block, a sum representing seventy-five per cent of the said proceeds shall be credited to the town panchayat fund and the village panchayat fund in such proportion as may be determined by the Government."
3. Amendment of section 116.- In section 116 of the principal Act, for the words "shall not exceed two rupees and fifty paise on every rupee of land revenue", the words "shall not be less than five rupees and not more than ten rupees on every rupee of land revenue" shall be substituted.
4. Amendment of section 136.- In section 136 of the principal Act, in clause (i), for the words "four ninths", the words "twenty per cent" shall be substituted.