Tamil Nadu Panchayats (Amendment) Act, 2000*
| [Tamil Nadu Act No. 5 of 2000] | [31st March, 2000] |
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 Fifty-first Year of the Republic of India as follows:-
* Received the assent of the Governor on the 31st March, 2000 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, 2000.
(2) It shall come into force at once.
2. Amendment of section 261.- In section 261 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994), in sub-section (2), for the expression "31st day of March, 2000", the expression "24th day of October, 2001" shall be substituted.