Tamil Nadu Panchayats (Fourth Amendment) Act, 1999*
| [Tamil Nadu Act No. 30 of 1999] | [17th June, 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 17th June, 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 (Fourth Amendment) Act, 1999.
(2)(a) Section 4, clause (2) of section 5 and clause (3) of section 7 shall be deemed to have come into force on the 1st day of April, 1997.
(b) Sections 2 and 3, clause (1) of section 5, section 6 and clause (2) of section 7 shall be deemed to have come into force on the 2nd day of May, 1997.
(c) Clause (1) of section 7 shall be deemed to have come into force on the 1st day of October, 1998.
2. Amendment of section 167.- In section 167 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) (hereinafter referred to as the principal Act), for sub-sections (4) and (5), the following sub-section shall be substituted, namely:-
"(4) The local cess so collected in every panchayat development block shall be credited to the village panchayat fund concerned.".
3. Amendment of section 169.- In section 169 of the principal Act, the expression "panchayat union councils and district panchayats" shall be omitted.
4. Ommission of sections 180, 182, 183 and 184.- Sections 180, 182, 183 and 184 of the principal Act shall be omitted.
5. Amendment of section 186.- In section 186 of the principal Act,-
(1) clause (a) shall be omitted;
(2) clauses (c) and (d) shall be omitted.
6. Amendment of section 187.- In section 187 of the principal Act, clause (a) shall be omitted.
7. Amendment of section 188.- In section 188 of the principal Act,-
(1) for clause (b), the following clause shall be substituted, namely:-
"(b) The profession tax levied by village panchayat under Chapter IX-A.".
(2) in clause (d), the expression the share of shall be omitted:
(3) clause (e) shall be omitted.
8. Validation.- Notwithstanding anything contained in the principal Act or in any other law for the time being in force, all acts done or proceedings taken by any officer or authority under the principal Act during the period commencing on the 1st day of April, 1997 or the 2nd day of May, 1997 or the 1st day of October, 1998, as the case may be, and ending with the date of publication of this Act in the Tamil Nadu Government Gazette which are in conformity with the provisions of the principal Act as amended by this Act, shall, for all purposes, be deemed to be, and to have always been, validly done or taken in accordance with law, as if the principal Act, as amended by this Act, had been in force at all material times when such acts or proceedings were done or taken.