Tamil Nadu Panchayats (Fifth Amendment) Act, 1997*
| [Tamil Nadu Act No. 62 of 1997] | [6th November, 1997] |
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 Forty, eighth year of the Republic of India as follows:-
* Received the assent of the Governor on the 6th November, 1997 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Panchayats (Fifth Amendment) Act, 1997.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 175.- In section 175 of the Tamil Nadu Panchayats Act, 1994, (Tamil Nadu Act 121 of 1994) in sub-section (1), in clause (b), after item (v) and the entries relating thereto, the following items and entries shall be added, namely:-
| "(vi) Release of Benami right in favour of persons excepted under sub-section (3) of section 4 of the Benami Transactions (Prohibition) Act, 1988 (Tamil Nadu Act 45 of 1988) of immovable property. | The market value of the property as set forth in the instrument, and in a case where the market value is finally determined by any authority under section 47-A of the Indian Stamp Act, 1899, (Tamil Nadu Act II of 1999) the market value as so determined by such authority. |
| (vii) Settlement of immovable property other than in favour of a member or members of a family. | The market value of the property as set-forth in the instrument, and in a case where the market value is finally determined by any authority under section 47-A of the India Stamp Act, 1899, (Tamil Nadu Act II of 1999) the market value as so determined by such authority. |
Explanation- For the purpose of this item, the word "family" shall have the same meaning as in the Explanation to item (i) of clause (a) of Article 58 in Schedule I of the Indian Stamp Act, 1899, (Tamil Nadu Act II of 1999) as amended by the Indian Stamp (Tamil Nadu Amendments Act, 1981 (Tamil Nadu Act 18 of 1981)".