Section 376 in Tamil Nadu District Municipalities Act, 1920
376. Special provision in respect of [Third Grade Municipality] [Substituted for the words 'town Panchayats' by the Tamil Nadu District Municipalities (Amendment) Act 2004 (Tamil Nadu Act 24 of 2004).] and validation.
- Notwithstanding the repeal of the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958) (hereafter in this section referred to as the 1958 Act), by the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994), on and from the 22nd day of April 1994, the provisions of the 1958 Act in so far as they relate to town panchayats, shall be deemed never to have been repealed and to have been continued to be in force up to and inclusive of the date of commencement of the Tamil Nadu District Municipalities (Amendment) Act, 1994 (Tamil Nadu Act 25 of 1994), and the Special Officers appointed in respect of [Third Grade Municipality] [Substituted for the words 'town Panchayats' by the Tamil Nadu District Municipalities (Amendment) Act 2004 (Tamil Nadu Act 24 of 2004).] under sections of the Tamil Nadu Panchayats and Panchayat Union Councils (Appointment of Special Officers) Act, 1991 (Tamil Nadu Act 15 of 1991), shall be deemed to have exercised the powers and performed the functions conferred under the said section 3, for the period commencing on the 22nd day of April 1994 and ending with the date of the commencement of the Tamil Nadu District Municipalities (Amendment) Act 1994 (Tamil Nadu Act 25 of 1994), as if, in respect of [Third Grade Municipality] [Substituted for the words 'town Panchayats' by the Tamil Nadu District Municipalities (Amendment) Act 2004 (Tamil Nadu Act 24 of 2004).], the 1958 Act and this section had been in force at all material times, when such powers were exercised and functions were performed.]
