Tamil Nadu Panchayats (Second Amendment) Act, 1998*
| [Tamil Nadu Act No. 5 of 1998] | [29th March, 1998] |
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 Forty-ninth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 29th March, 1998 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, 1998.
(2) It shall come into force at once.
2. Amendment of section 261.- In section 261 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994), in sub-section (2), for the expression "31st day of March, 1998", the expression "30th day of September, 1998" shall be substituted.