Tamil Nadu Panchayats (Fourth Amendment) Act, 2006*
| [Tamil Nadu Act No. 23 of 2006] | [7th September, 2006] |
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-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 7th September, 2006 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, 2006.
(2) It shall be deemed to have come into force on the 6th day of March, 2006.
2. Amendment of section 9-B.- In section 9-B of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as of the principal Act), in sub-section (2), for the words "twelve months", the words "one year and eight months" shall be substituted.
3. Amendment of section 18-B.- In section 18-B of the principal Act, in sub-section (2), for the words "twelve months", the words "one year and eight months" shall be substituted.
4. Validation.- Notwithstanding anything contained in the principal Act, any person exercising the powers and discharging the functions of the village panchayats specified in Schedule VII to the principal Act or of the Yercaud panchayat union council on the 6th day of March, 2006 shall be deemed to have been appointed as Special Officer under sub-section (1) of section 9-B, or, as the case may be, under sub-section (1) of section 18-B of the principal Act, as amended by this Act and anything done or any action taken by such Special Officer, during the period commencing on the 6th day of March, 2006 and ending with 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.