Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Panchayats (Fourth Amendment) Act, 2009 12 of 2009 CONTENTS 1. Short Title And Commencement 2. Omission Of Sections 167 And 168 3. Amendment Of Section 169 4. Amendment Of Section 176 5. Amendment Of Section 186 6. Amendment Of Section 188 Tamil Nadu Panchayats (Fourth Amendment) Act, 2009 12 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 3, 2009 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.205, page 57, dated August 6,2009. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Panchayats (Fourth Amendment) Act, 2009. (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. Omission Of Sections 167 And 168 :- Sections 167 and 168 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) (hereinafter referred to as the principal Act) shall be omitted. 3. Amendment Of Section 169 :- In Section 169 of the principal Act,-- (1) in the marginal heading, the expression "local cess, local cess surcharge and" shall be omitted; (2) in Clause (a), the expression "local cess under Section 167, local cess surcharge under Section 168 and" shall be omitted; (3) in Clause (b), the expression "local cess, local cess surcharge and" shall be omitted; (4) in Clause (c), the expression "local cess, local cess surcharge and" shall be omitted. 4. Amendment Of Section 176 :- In Section 176 of the principal Act, for the expression "surcharge or tax specified in Section 168 or 171 shall be granted by the Village Panchayat or the Panchayat Union Council", the expression "surcharge or tax specified in Section 171 shall be granted by the village panchayat" shall be substituted. 5. Amendment Of Section 186 :- In Section 186 of the principal Act, in Clause (b), the expression "local cess, local cess surcharge," shall be omitted. 6. Amendment Of Section 188 :- In Section 188 of the principal Act, in sub-section (1), in Clause (d), the expression "local cess, local cess surcharge, " shall be omitted.