Tamil Nadu Panchayats (Amendment) Act, 1995*
| [Tamil Nadu Act No. 29 of 1995] | [1st December, 1995] |
An Act further to amend the Tamil Nadu Panchayats Act, 1994
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-sixth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 1st December, 1995 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title, extent and commencement.- (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 1995.
(2) It shall be deemed to have come into force on the 20th day of September, 1995.
2. Amendment of section 171.- In section 171 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1894) (hereinafter referred to as the principal Act), in sub-section (1), the words "and a vehicle tax" shall be omitted.
3. Omission of section 173.- Section 173 of the principal Act shall be omitted.
4. Amendment of section 174.- In section 174 of the principal Act, for the expression "sections 171 to 173", the expression "sections 171 and 172" shall be substituted.
5. Amendment of section 188.- In section 188 of the principal Act, for clause (a), the following clause shall be substituted, namely:-
"(a) the house-tax and any other tax or any coss or fees levied under sections 171 and 172".
6. Repeal and saving.- (1) The Tamil Nadu Panchayat (Third Amendment) Ordinance, 1995 (Tamil Nadu Ordinance 6 of 1895) is hereby repeated.
(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.