Login

Tamil nadu act 045 of 1995 : Tamil Nadu Panchayats (Third Amendment) Act, 1995

Preamble

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.

Section 1. Short title and commencement

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.

Section 2. Amendment of section 261

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.