Tamil Nadu Panchayats (Second Amendment) Act, 1982*
| [Tamil Nadu Act No. 41 of 1982]* | [11th September, 1982] |
An Act further to amend the Tamil Nadu Panchayats Act, 1958.
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-third Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 3rd September, 1982, Part IV-Section 1, pages 336-337.
* Received the assent of the Governor on the 11th September, 1982, first published in the Tamil Nadu Government Gazette Extraordinary on the 11th September, 1982 (Aavani 26, Thunthubi, Thiruvalluvar Aandu-2013)
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) Act, 1982.
(2) It shall be deemed to have come into force on the 11th June, 1982.
2. Amendment of section 155, Tamil Nadu Act XXXV of 1958.- In section 155 of the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958) (hereinafter referred to as the principal Act), in sub-section (1), in clause (b), in the proviso, for the expression "four years and eleven months", the expression "five years and eight months" shall be substituted.
3. [Repeal].- (1) The Tamil Nadu Panchayats (Second Amendment) Ordinance, 1982 (Tamil Nadu Ordinance 6 of 1982) is hereby repealed.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.