Tamil Nadu Panchayats (Second Amendment) Act, 1999*
| [Tamil Nadu Act No. 19 of 1999] | [16th June, 1999] |
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 Fiftieth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 16th June, 1999 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, 1999.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 159.- In section 159 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994),-
(1) for sub-section (2), the following sub-section shall be substituted, namely:-
"(2) The village panchayat may, with the previous approval of the prescribed authority, notify that no place within the limits of the panchayat village shall be used for any of the purposes specified in the notification issued under sub-section (1) without a licence and except in accordance with the conditions specified in such licence.";
(2) for sub-section (4), the following sub-section shall be substituted, namely:-
"(4) The village panchayat shall be the authority competent to grant the licence or to refuse to grant it".