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TAMIL NADU PANCHAYATS (FIFTH AMENDMENT) ACT, 2008
T.N. Act No.41/2008
TAMIL NADU PANCHAYATS (FIFTH AMENDMENT) ACT, 2008
(Received the Assent of the Governor of Tamil Nadu on May 30, 2008 — Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No. 170, page 153, dated June 2, 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 (Fifth Amendment) Act, 2008.
(2) It shall come into force on such date as the State Government may, by notification, appoint. (Act came into force w.e.f. June 18, 2008 — Refer 2008 (2) CTAR page 2.3)
2. Amendment of Section 46.— In Section 46 of the Tamil Nadu Panchayats Act, "1994 (Tamil Nadu Act 21 of 1994), in sub-section (1), after clause (c),the following clause shall be added, namely:—
"(d) execute or implement all schemes, programmes or activities as may be entrusted to village panchayat from time to time".
