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TAMIL NADU PANCHAYATS (AMENDMENT) ACT, 2012
T.N. Act No.15/2012
TAMIL NADU PANCHAYATS (AMENDMENT) ACT, 2012
(Received the Assent of the Governor of Tamil Nadu on May 31, 2012 — Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.145, page 124, dated June 1, 2012.
Statement of Objects and Reasons : Refer T.N. Bill No.13 — 2012 (1) CTAR page 1.113).
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 Sixty-third Year of the Republic of India as follows;—
1. Short title and Commencement.— (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 2012.
(2) It shall be deemed to have come into force on the 25th October, 2011.
2. Amendment of Section 82.– To Section 82 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994), the following Proviso shall be added, namely:-
“Provided that the President may be paid a monthly honorarium, as may be fixed by the Government from time to time.”.
