Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Panchayats (Third Amendment) Act, 2006 22 of 2006 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 9-A 3. Amendment Of Section 261 4. Validation Tamil Nadu Panchayats (Third Amendment) Act, 2006 22 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-seventh Year of the Republic of India as follows:-- 1. Received the Assent of the Governor of Tamil Nadu on September 7, 2006 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.247, page 110, dated September 11, 2006. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Panchayats (Third Amendment) Act, 2006. (2) It shall be deemed to have come into force on the 25th day of April 2006. 2. Amendment Of Section 9-A :- In Section 9-A of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) (hereinafter referred to as the principal Act), in sub-section (2), for the expression "24th day of April 2006", the expression "24th day of October 2006" shall be substituted. 3. Amendment Of Section 261 :- In Section 261 of the principal Act, in sub-section (2), for the expression "24th day of April 2006", the expression "24th day of October 2006 " shall be substituted. 4. Validation :- Notwithstanding anything contained in the principal Act, every person exercising the powers and discharging the functions of village panchayats specified in Schedule V and Schedule VI to the principal Act, as Special Officer of the said village panchayats, with effect on and from the 25th day of April 2006 shall be deemed to have been appointed as such Special Officer of the said village panchayats under sub-section (1) of Section 261 and under sub- section (1) of Section 9-A of the principal Act, respectively, as amended by this Act, and anything done or any action taken by the said Special Officers during the period commencing of the 25th day of April 2006 and ending with the date of publication of this Act in the Tamil Nadu Government Gazette, shall be deemed to have been validly done or taken under the principal Act, as amended by this Act.