28AAA. [ Special provision relating to election. [Inserted by Act No. 10 of 2016, dated 29.06.2016, published dated 30.06.2016.]
- Notwithstanding anything contained in this Act or the rules made or orders issued under this Act, for the first election for the village panchayats, panchayat union councils and district panchayats to be held immediately after the date of commencement of the Tamil Nadu Panchayats (Second Amendment) Act, 2016, the territorial area of wards, the number of wards in every village panchayat, panchayat union and district panchayat and the number of members to be returned by each such wards shall be the same as they exist on the date of commencement of the Tamil Nadu Panchayats (Second Amendment) Act, 2016.]
