Tamil Nadu Panchayats (Amendment) Act, 2001*
| [Tamil Nadu Act No. 18 of 2001] | [25th September, 2001] |
An Act further to amend the Tamil Nadu Panchayat Act, 1994
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-second Year of the Republic of India as follows:-
* Received the assent of the Governor on the 25th September, 2001 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, 2001.
(2) It shall come into force at once.
2. Amendment of section 258.- In section 258 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 24 of 1994), in sub-section (1), for the expression "fifteen days", the expression "forty-five days" shall be substituted.