Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Panchayats (Second Amendment) Act, 2005 15 of 2005 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 239 3. Repeal And Saving Tamil Nadu Panchayats (Second Amendment) Act, 2005 15 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. Received the assent of the Governor on the 12th October, 2005 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Issue No.222, Page 97, dated October 13, 2005. 2. Vide LA Bill No.16 of 2005 -- As published in Tamil Nadu Government Gazette, Extra., Part IV, Section 1, Issue No.209, dated September 23, 2005. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Panchayats (Second Amendement) Act, 2005. (2) It shall be deemed to have come into force on the 13th day of July 2005. 2. Amendment Of Section 239 :- In Section 239 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) (hereinafter referred to as principal Act), in sub-section (2), in clause (b),-- (a) the expression "for two successive terms" shall be omitted; (b) the provisos shall be omitted. 3. Repeal And Saving :- (1) The Tamil Nadu Panchayats (Second Amendment) Ordinance, 2005 (Tamil Nadu Ordinance 2 of 2005) is hereby repealed.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.