Tamil nadu act 006 of 2006 : Tamil Nadu Panchayats (Second Amendment) Act, 2006

Preamble

Tamil Nadu Panchayats (Second Amendment) Act, 2006*

[Tamil Nadu Act No. 6 of 2006][2nd February, 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 2nd February, 2006 and published in the Tamil Nadu Government Gazette, Extraordinary.

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) Act, 2006.

(2) It shall come into force on such date as the State Government may, by notification, appoint.

Section 2. Amendment of section 198

2. Amendment of section 198.- In section 198 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994), in sub-section (2), for the expression "four other members", the expression "five other members" shall be substituted.

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