(9)The Committee shall allocate funds to various schemes to the Panchayats and Panchayat Unions and shall monitor the implementations of the schemes.Explanation. - For the purposes of this section, "Town Panchayat" and "Municipal Council", shall mean the Town Panchayat and the Municipal Council constituted under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), and "Municipal Corporation" means the Corporations constituted under the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971) or the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981), or the Tiruchirappalli City Municipal Corporation Act, 1994 (Tamil Nadu Act 27 of 1994), or the Tirunelveli City Municipal Corporation Act, 1994 (Tamil Nadu Act 28 of 1994) or the Salem City Municipal Corporation Act, 1994 (Tamil Nadu Act 29 of 1994) or any other Municipal Corporation that may be constituted under any law for the time being in force, as the case may be.] [Substituted by Tamil Nadu Panchayats (Sixth Amendment) Act, 2000 (Tamil Nadu Act 30 of 2000).]
