Tamil Nadu Panchayats (Appointment of Special Officers) Amendment Act, 1986*
| [Tamil Nadu Act No. 10 of 1986] | [8th February, 1986] |
An Act further to amend the Tamil Nadu Panchayats (Appointment of Special Officers) Act, 1979
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 8th February, 1986 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Panchayats (Appointment of Special Officers) Amendment Act, 1986.
(2) It shall be deemed to have comb into force on the 13th September, 1985.
2. Amendment of section 4, Tamil Nadu Act 60 of 1979.- In clause (a) of sub-section (3) of section 4 of the Tamil Nadu Panchayats (Appointment of Special Officers) Act, 1979 (Tamil Nadu Act 60 of 1979) (hereinafter referred to as the principal Act), for the expression "the 15th September, 1985", the expression "the 31st March, 1986" shall be substituted.
3. Repeal and saving.- (1) The Tamil Nadu Panchayats (Appointment of Special Officers) Third Amendment Ordinance, 1985 (Tamil Nadu Ordinance 4 of 1985) and the Tamil Nadu Panchayats (Appointment of Special Officers) Fourth Amendment Ordinance, 1985 (Tamil Nadu Ordinance 17 of 1985) are hereby repealed.
(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.