Tamil Nadu Panchayats (Third Amendment) Act, 1985*
| [Tamil Nadu Act No. 28 of 1985] | [10th June, 1985] |
An Act further to amend the Tamil Nadu Panchayats Act, 1958
Be it enacted by the Legislature of the State, of Tamil Nadu in the Thirty-sixth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 10th June, 1985 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Panchayats (Third Amendment) Act, 1985.
(2) It shall come into force at once.
2. Amendment of section 155, Tamil Nadu Act XXXV of 1958.- In section 155 of the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958), in sub-section (1), in clause (b), in the proviso, for the expression "for a further period not exceeding ??? years and eleven months", the expression "for a further period upto and inclusive of the 15th September, 1985" shall be substituted.