28A. [ Special provision relating to election. [Section 28-A inserted by Tamil Nadu Panchayats (Second Amendment) Act, 1995 (Tamil Nadu Act 17 of 2006) w.e.f. 14-7-2006.]
- 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 14th day of July 2006, 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 14th day of July 2006.]
