Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Panchayats (Second Amendment) Act, 2006 6 of 2006 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 198 Tamil Nadu Panchayats (Second Amendment) Act, 2006 6 of 2006 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 of Tamil Nadu on the February 2, 2006 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.37, page 13, dated February 3, 2006. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) Act, 2006. (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. Amendment Of Section 198 :- In Section 198 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994), in sub-section (2), for the expression "four other members ", the expression "five other members " shall be substituted.