Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Panchayats (Sixth Amendment) Act, 2007 25 of 2007 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 188 Tamil Nadu Panchayats (Sixth Amendment) Act, 2007 25 of 2007 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-eighth Year of the Republic of India as follows :-- 1. Received the Assent of the Governor of Tamil Nadu on the June 7, 2007 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No. 157, page 79, dated June 8, 2007. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Panchayats (Sixth Amendment) Act, 2007. (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. Amendment Of Section 188 :- In Section 188 of the Tamil Nadu Panchayats Act, 1994,-- (1) in sub-section (1), for clause (w), the following clause shall be substituted, namely:-- "(w) such other moneys as may be specified by the Government"; (2) in sub-section (3), the expression "or other funds constituted under sub-section (2) " shall be omitted.