Tamil Nadu Panchayats (Second Amendment) Act, 2007*
| [Tamil Nadu Act No. 17 of 2007] | [7th June, 2007] |
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-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 7th June, 2007 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, 2007.
(2) It shall come into force at once.
2. Amendment of section 41.- In section 41 of the Tamil Nadu Panchayats Act, 1994, in sub-section (1), for the expression "disqualified under sections 33, 35, 37, 38 and 40", the expression "disqualified under section 33 or section 35 or sub-section (1), (2) Or (3) of section 37 or section 38 or section 40" shall be substituted.