(2)[ Notwithstanding anything contained in sub-section(l), the Government may direct any Village Panchayat to constitute separate funds to which shall be credited such receipt as may be specified and such funds shall be applied and disposed of in such manner as may be prescribed.] [Sub-sections (2) and (3) were added by Tamil Nadu Panchayats (Third Amendment) Act, 1997 (Tamil Nadu Act 54 of 1997).]
