Tamil nadu act 007 of 2003 : Tamil Nadu Panchayats (Amendment) Act, 2003

Preamble

Tamil Nadu Panchayats (Amendment) Act, 2003*

[Tamil Nadu Act No. 7 of 2003][23rd April, 2003]

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-fourth Year of the Republic of India as follows:-

* Received the assent of the Governor on the 23rd April, 2003 and published in the Tamil Nadu Government Gazette, Extraordinary.

Section 1. Short title

1. Short title.- This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 2003.

Section 2. Amendment of section 9-A

2. Amendment of section 9-A.- In section 9-A of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the principal Act), in sub-section (2), for the expression "24th day of April, 2003", the expression "24th day of October, 2003" shall be substituted.

Section 3. Amendment of section 261

3. Amendment of section 261.- In section 261 of the principal Act, in sub-section (2), for the expression "24th day of April, 2003", the expression "24th day of October, 2003" shall be substituted.

SECTIONS