Tamil Nadu Panchayats (Appointment of Special Officers) Second Amendment Act, 1985*
| [Tamil Nadu Act No. 27 of 1985] | [10th June, 1985] |
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-sixth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 10th June, 1985 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) Second Amendment Act, 1985.
(2) It shall come into force at once.
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), for the expression "for a period of five years and nine; months on and from the date of commencement of this Act", the expression "for a period upto and inclusive the 15th September, 1985" shall be substituted.