(37)"Village Panchayat" means a Panchayat constituted as Village Pancha-yat under sub-section (1) of section 6; [***] [The words 'and includes a Special Village Panchayat' were added by Tamil Nadu Panchayats (Third Amendment) Act, 2004 (Tamil Nadu Act 39 of 2004) and omitted by Tamil Nadu Panchayats (Fifth Amendment) Act, 2006 (Tamil Nadu Act 17 of 2006) w.e.f. 14.7.2006.]
