Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Panchayats (Fourth Amendment) Act, 2005 19 of 2005 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 9-B 3. Amendment Of Section 18-B 4. Repeal And Saving Tamil Nadu Panchayats (Fourth Amendment) Act, 2005 19 of 2005 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-sixth Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Panchayats (Fourth Amendment) Act, 2005. (2) It shall be deemed to have come into force on the 2nd day of September 2005. 2. Amendment Of Section 9-B :- In section 9-B of the Tamil Nadu Panchayats Act, 1994(Tamil Nadu Act 21 of 19940 (hereinafter referred to as the principal Act), in sub-section (2), for the words "six months", the words "twelve months" shall be substituted. 3. Amendment Of Section 18-B :- In section 18-B of the principal Act, in sub-section (2), for the words "six months", the words "twelve months" shall be substituted. 4. Repeal And Saving :- (1) The Tamil Nadu Panchayats (Fourth Amendment) Ordinance, 2005(Tamil Nadu Ordinance 7 of 2005) is hereby repealed.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.