Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Panchayats (Third Amendment) Act, 2008 40 of 2008 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 167 3. Amendment Of Section 168 Tamil Nadu Panchayats (Third Amendment) Act, 2008 40 of 2008 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-ninth Year of the Republic of India as follows:-- 1. Received the Assent of the Governor of Tamil Nadu on June 2, 2008 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No. 170, page 152, dated June 2, 2008. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Panchayats (Third Amendment) Act, 2008. (2) It shall come into force on such date as the State Government may, by notification, appoint.1 1. Act came into force w.e.f. June 18, 2008 -- Refer 2008 (2) CTAR page 2.3 2. Amendment Of Section 167 :- In Section 167 of the Tamil Nadu Panchayats Act, 1994 (T.N. Act 21 of 1994) (hereinafter referred to as the principal Act), in sub- section (1), for the expression "one rupee", the expression "two rupees " shall be substituted. 3. Amendment Of Section 168 :- In Section 168 of the principal Act, for the expression "five rupees", he expression "seven rupees" shall be substituted.