Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Panchayats (Amendment) Act, 2009 28 of 2009 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 110 3. Amendment Of Section 112 Tamil Nadu Panchayats (Amendment) Act, 2009 28 of 2009 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 Sixtieth Year of the Republic of India as follows:-- 1. Received the Assent of the Governor of Tamil Nadu on August 6, 2009 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.207, page 113, dated August 7, 2009. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 2009. (2) It shall come into force at once. 2. Amendment Of Section 110 :- In Section 110 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) (hereinafter referred to as the principal Act), in Clause (g), the expression "or tank" shall be omitted. 3. Amendment Of Section 112 :- In Section 112 of the principal Act, for Clause (aa), the following Clause shall be substituted, namely:-- "(aa) the excavation, repair and maintenance of tanks and the construction of water works for the supply of water for drinking, washing and bathing purposes;".