Tamil Nadu Panchayats (Second Amendment) Act, 1986*
| [Tamil Nadu Act No. 11 of 1986] | [8th February, 1986] |
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-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 8th February, 1986 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) Act, 1986.
(2) It shall be deemed to have come into force on the 13th September, 1985.
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 "the 15th September, 1985", the expression "the 31st March, 1986" shall be substituted.
3. Repeal and saving.- (1) The Tamil Nadu Panchayats (Fourth Amendment) Ordinance, 1985 (Tamil Nadu Ordinance 5 of 1985) and the Tamil Nadu Panchayats (Fifth Amendment) Ordinance, 1985 (Tamil Nadu Ordinance 18 of 1985) are hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinances, shall be deemed to have been done or taken under the principal Act, as amended by this Act.