Tamil Nadu Panchayats (Fourth Amendment) Act, 2002*
| [Tamil Nadu Act No. 49 of 2002] | [15th November, 2002] |
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 Fifty-third Year of the Republic of India as follows:-
* Received the assent of the Governor on the 15th November, 2002 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, 2002.
(2) It shall be deemed to have come into force on the 21st day of October, 2002.
2. Amendment of section 9-A.- In section 9-A of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act ??? of 1994) (hereinafter referred to as the principal Act),-
(1) in sub-section (1), for the expression "can not be constituted on the 25th day of October, 2001", the expression "could not be constituted" shall be substituted;
(2) in sub-section (2), for the expression "for one year from the date of his appointment", the expression "upto the 24th day of April, 2003" shall be substituted.
3. Amendment of section 261.- In section 201 of the principal Act, in sub-section (2), for the expression "24th day of October, 2002", the expression "24th day of April, 2003" shall be substituted.
4. Repeal and saving.- (1) The Tamil Nadu Panchayats (Fourth Amendment) Ordinance, 2002 (Tamil Nadu Act 12 of 2002) is hereby repealed.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.