Tamil Nadu Panchayats (Fourth Amendment) Act, 2004*
| [Tamil Nadu Act No. 36 of 2004] | [8th December, 2004] |
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-fifth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 8th December, 2004 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, 2004.
(2) It shall be deemed to have come into force on the 23rd day of October, 2004.
2. Amendment of Section 9-A.- In Section 9-A of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) (hereinafter referred to as the principal Act), for the expression "24th day of October, 2004", the expression "24th day of April, 2005" shall be substituted.
3. Amendment of Section 261.- In Section 261 of the principal Act, in sub-section (2), for the expression "24th day of October, 2004", the expression "24th day of April, 2005" shall be substituted.
4. Repeal and saving.- (1) The Tamil Nadu Panchayats (Fourth Amendment) Ordinance, 2004 (Tamil Nadu Ordinance ??? of 2004) is hereby repealed.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.