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TAMIL NADU PANCHAYATS (EIGHTH AMENDMENT) ACT, 2008
T.N. Act No.58/2008
TAMIL NADU PANCHAYATS (EIGHTH AMENDMENT) ACT, 2008
(Received the Assent of the Governor of Tamil Nadu on November 29, 2008 — Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.364, page 259, dated December 2, 2008.
Explanatory Statement: SeeT.N. Ordinance No.10/2008)
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:—
1.Short title and commencement.—(1) This Act may be called the Tamil Nadu Panchayats (Eighth Amendment) Act, 2008
(2) It shall be deemed to have come into force on the 29th day of October 2008.
2.Amendment of Section 172-A.— In Section 172-A of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) (hereinafter referred to as the principal Act), for the expression “village panchayat may”, the expression “collector may” shall be substituted.
3.Amendment of Section 172-B.— In Section 172-B of the principal Act including the Proviso thereto, for the expression “village panchayat” in two places where it occurs, the expression “collector” shall be substituted.
4. Amendment of Section 220.- In Section 220 of the principal Act,-
(1) in sub-section (2), for the expression “panchayat”, the expression “panchayat or the collector, as the case may be” shall be substituted;
(2) the following Proviso shall be added to sub-section (2), namely:-
“Provided that for every licence for hoardings, the fees may be charged at such rates as may be fixed by the Government.”;
(3) in sub-section (3), for the expression “the Secretary”, the expression “the Secretary or the Collector” shall be substituted;
(4) in sub-section (5), in clause (a), for the expression “the Secretary”, the expression “the Secretary or the Collector” shall be substituted;
5. Repeal and saving.- (1) The Tamil Nadu Panchayats (Eighth Amendment) Ordinance, 2008 (Tamil Nadu Ordinance 10 of 2008) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.
