(4)While determining the number of offices of Presidents of Village Panchayats, Chairmen of Panchayat Union Councils and Chairmen of District Panchayats, under sub-section (1) for the purpose of reservation, [any fraction which is less than half shall be disregarded and half and more than half shall be regarded as one] [Substituted for the words 'any fraction thereof shall be disregarded' by Tamil Nadu Panchayats (Third Amendment) Act, 1999 (Tamil Nadu Act 29 of 1999).].
