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TAMIL NADU PANCHAYATS (THIRD AMENDMENT) ACT, 2008
T.N. Act No.40/2008
TAMIL NADU PANCHAYATS (THIRD AMENDMENT) ACT, 2008
(Received the Assent of the Governor of Tamil Nadu on June 2, 2008 — Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.170, page 152, dated June 2, 2008.
Statement of Objects and Reasons : T.N. Bill No.12/2008 — Refer 2008 (1) CTAR page 1.70)
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 (Third 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 167.— In Section 167 of the Tamil Nadu Panchayats Act, 1994 (T.N. 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.
