Tamil Nadu Panchayats (Third Amendment) Act, 1995*
| [Tamil Nadu Act No. 45 of 1995] | [30th December, 1995] |
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 Forty-sixth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 30th December, 1995 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, 1995.
(2) It shall come into force at ones.
2. Amendment of section 261.- In section 261 of the Tamil Nadu Panohayats Act, 1994, (Tamil Nadu Act 21 of 1994) in "sub-section (2) for the expression "upto the 31st day of December, 1995", the expression "upto the 30th day of June, 1996" shall be substituted.