Section 19(c) in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969
(c)any panchayat or panchayat union council constituted or deemed to have been constituted under the [Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958)] [This Act was repealed and re-enacted as the Tamil Nadu Panchayat Act, 1994 (Tamil Nadu Act 21 of 1994).];
