Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Panchayats (Amendment) Act, 2011 [17 September 2011] CONTENTS 1. Short Title And Commencement 2. Insertion Of New Section 28-Aa Tamil Nadu Panchayats (Amendment) Act, 2011 [17 September 2011] The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 17th September 2011 and is hereby published for general information:- Act No. 18 of 2011. 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-second 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, 2011. (2) It shall come into force at once. 2. Insertion Of New Section 28-Aa :- After section 28-A of the Tamil Nadu Panchayats Act, 1994, the following section shall be inserted, namely:- "28-AA. Special provision relating to election:- Notwithstanding anything contained in this Act or the rules made or orders issued under this Act, for the first election for the village panchayats, panchayat union councils and District Panchayats to be held immediately after the date of commencement of the Tamil Nadu Panchayats (Amendment) Act, 2011, the territorial area of wards, the number of wards in every village panchayat, panchayat union and district panchayat and the number of members to be returned by each such wards shall be the same as they exist on the date of commencement of the Tamil Nadu Panchayats (Amendment) Act, 2011.". (By order of the Governor) G. Jayachandran, Secretary to Government, Law Department.