Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Panchayats (Fourth Amendment) Act, 2004 36 of 2004 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 9-A 3. Amendment Of Section 261 4. Repeal And Saving Tamil Nadu Panchayats (Fourth Amendment) Act, 2004 36 of 2004 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-fifth Year of the Republic of India as follows:-- 1. Received the Assent of the Governor of Tamil Nadu on the 8th December, 2004 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No. 305, page 129 dated 9th December, 2004. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Panchayats (Fourth Amendment) Act, 2004. (2) It shall be deemed to have come into force on the 23rd day of October 2004. 2. Amendment Of Section 9-A :- In Section 9-A of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) (hereinafter referred to as the principal Act), for the expression "24th day of October 2004", the expression "24th day of April 2005" shall be substituted. 3. Amendment Of Section 261 :- In Section 261 of the principal Act, in sub-section (2), for the expression "24th day of October 2004", the expression "24th day of April 2005" shall be substituted. 4. Repeal And Saving :- (1) The Tamil Nadu Panchayats (Fourth Amendment) Ordinance, 2004 (Tamil Nadu Ordinance 14 of 2004) is hereby repealed.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.