- Subject to the provisions of this Act and the [Rules] [See Rules issued in G.O. Ms. No. 213, Rural Development (C4), dated 5th October, 1999. Published in Tamil Nadu Government Gazette (Extraordinary), Part III, section 1(a), dated 8th October, 1999.] made thereunder, two or more Village Panchayats -(i)may construct and maintain water-works [for supply of water for drinking, washing] [Substituted for the words 'for supply of water for washing' by Tamil Nadu Panchayats (Third Amendment) Act, 1999 (Tamil Nadu Act 29 of 1999).], and bathing purposes from a common source and may also provide a common burial and burning ground; and(ii)may entrust to the Panchayat Union Council with its consent and on such terms as may be agreed upon, the management of any institution or the execution or maintenance of any work.
