Tamil Nadu Panchayats (Third Amendment) Act, 2008*
| [Tamil Nadu Act No. 40 of 2008] | [2nd June, 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 2nd June, 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 (Third Amendment) Act, 2008.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 167.- In section 167 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) (hereinafter referred to as the principal Act), in sub-section (1), for the expression "one rupee", the expression "two rupees" shall be substituted.
3. Amendment of section 168.- In section 168 of the principal Act, for the expression "five rupees", the expression "seven rupees" shall be substituted.