Tamil Nadu Panchayats (Third Amendment) Act, 2002*
| [Tamil Nadu Act No. 8 of 2002] | [24th April, 2002] |
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-third Year of the Republic of India as follows:-
* Received the assent of the Governor on the 23rd April, 2002 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 69, dated April 24, 2002.
1. Short title.- This Act may be called the Tamil Nadu Panchayats (Third Amendment) Act, 2002.
2. Tamil Nadu Act of 1994.- In section 9-A of the Tamil Nadu Panchayats Act, 1994 (Amendment of section 9-A) (hereinafter referred to as the principal Act), in sub-section (2), for the expression "six months", the expression "one year" shall be substituted.
3. Amendment of section 261.- In section 261 of the principal Act, in sub-section (2), for the expression "24th day of April, 2002", the expression "24th day of October, 2002" shall be substituted.
4. Substitution of Schedule-VI.- For Schedule-VI to the principal Act, the following Schedule shall be substituted, namely:-
"SCHEDULE-VI
[See section 9-A(1)]
| Serial number | Name of the village panchayat. |
| (1) | (2) |
| 1 | Kottakatchiyendal. |
| 2 | Nattarmangalam. |