Tamil Nadu Panchayats (Amendment) Act, 1998*
| [Tamil Nadu Act No. 4 of 1998] | [29th March, 1998] |
An Act further to amend the Tamil Nadu Pcnchayats Act, 1994
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-ninth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 29th March, 1998 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, 1998.
(2) It shall come into force at once.
2. Substitution of the expressions "Tamil Nadu State Election Commission" and "Tamil Nadu State Election Commissioner" for the expressions "State Election Commission" and "State Election Commissioner" in Tamil Nadu Act 21 of 1994.- In the Tamil Nadu Panchayats Act, 1994, (Tamil Nadu Act ??? of 1994) for the expressions "State Election Commission" and "State Election Commissioner" wherever they occur, the expressions "Tamil Nadu State Election Commission" and "Tamil Nadu State Election Commissioner" shall, respectively, be substituted.