Tamil Nadu Panchayats (Eighth Amendment) Act, 1999*
| [Tamil Nadu Act No. 46 of 1999] | [14th December, 1999] |
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 Fiftieth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 14th December, 1999 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Panchayats (Eighth Amendment) Act, 1999.
(2) It shall be deemed to have come into force on the 17th day of September, 1999.
2. Amendment of section 261.- In section 261 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) (hereinafter referred to as the principal Act), in sub-section (2), for the expression "13th day of September, 1999", the expression "31st day of March, 2000" shall be substituted.
3. Substitution of Schedule V.- For Schedule V to the principal Act, the following Schedule shall be substituted, namely:-
"SCHEDULE V
(See section 261(2))
| Serial Number. | Name of village panchayats. |
| (1) | (2) |
| 1. | Keeripatti |
| 2. | Papapatti. |
4. Repeal and saving.- (1) The Tamil Nadu Panchayats (Eighth Amendment) Ordinance, 1999 (Tamil Ordinance 5 of 1999), is hereby repealed.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.