Tamil Nadu Panchayats (Second Amendment) Act, 2008*
| [Tamil Nadu Act No. 11 of 2008] | [19th February, 2008] |
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-ninth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 19th February, 2008 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, 2008.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Substitution of section 169.- For section 169 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994), the following section shall be substituted, namely:-
"169 Orders regarding collection of local cess, local cess surcharge and surcharge on the duty on transfers of property.- The Government may, by notification,-
(a) regulate the collection of local cess under section 167, local cess surcharge under section 168 and surcharge on the duty on transfers of property under section 175;
(b) fix the proportions in which the proceeds of local cess, local cess surcharge and surcharge on the duty on transfers of property shall the distributed among village panchayats, panchayat union councils and district panchayats and grant any amount from the said proceeds for the execution of specific scheme, project, programme or plan in any village panchayat, panchayat union council or district panchayat; and
(c) deduct the expenses incurred by the Government in the collection of local cess, local cess surcharge and surcharge on the duty on transfers of property".