Tamil Nadu Panchayats (Fourth Amendment) Act, 2003*
| [Tamil Nadu Act No. 42 of 2003] | [14th November, 2003] |
An Act further to amened the Tamil Nadu Panchayats Act, 1994
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-fourth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 14th November, 2003 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, 2003.
(2)(i) This section and section 2 shall be deemed to have come into force on the 25th October, 2003.
(ii) Section 3 shall come into force at once.
2. Substitution of Schedule V.- For Schedule V to the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act ??? of 1994) (hereinafter referred to as the principal Act), the following Schedule shall be substituted, namely:-
"SCHEDULE-V
[See section 261(2)]
| Serial Number | Name of the Village Panchayat |
| (1) | (2) |
| 1. | Keeripatti |
| 2. | Pappapatti". |
3. Validation.- Notwithstanding anything contained in the principal Act, any person acting as Special Officer of Pappapatti Village Panchayat with effect on and from the 25th October, 2003 shall be deemed to have been appointed as the Special Officer of the said village panchayat under sub-section (1) of section 261 of the principal Act, as amended by this Act and anything done or any action taken by the said Special Officer during the period with effect on and from the 25th October, 2003 till the date of publication of this Act in the Tamil Nadu Government Gazette shall be deemed to have been validly done or taken under the principal Act, as amended by this Act.