Pachaiyappa's Trust (Taking over of Management) Amendment Act, 1985*
| [Tamil Nadu Act No. 22 of 1985] | [17th April, 1985] |
An Act further to amend the Pachaiyappa's Trust (Taking over of Management) Act, 1981
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-sixth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 17th April, 1985 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Pachaiyappa's Trust (Taking over of Management) Amendment Act, 1985.
(2) It shall be deemed to have come into force on the 21st December, 1984.
2. Amendment of section 3, Tamil Nadu Act 11 of 1981.- In section 3 of the Pachaiyappa's Trust (Taking over of Management) Act, 1981 (Tamil Nadu Act 11 of 1981) (hereinafter referred to as the principal Act), in sub-section (1), for the words "four years" the words "five years" shall be substituted.
3. Amendment of section 8, Tamil Nadu Act 11 of 1981.- In section 8 of the principal Act, for the words "four years", occurring in two places, the words "five years" shall be substituted.
4. Repeal and saving.- (1) The Pachaiyappa's Trust (Taking over of Management) Second Amendment Ordinance, 1984 (Tamil Nadu Ordinance 30 of 1984) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act as amended by this Act.