Pachaiyappa's Trust (Taking over of Management) Amendment Act, 1986*
| [Tamil Nadu Act No. 14 of 1986] | [15th February, 1986] |
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-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 15th February, 1986 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, 1986.
(2) It shall be deemed to have come into force on the 21st December, 1985.
2. Amendment of section 3, Tamil Nadu Act 11 of 1981.- The section 3 of the Pachaiyappa's Trust (Taking over of Management Act, 1981 (Tamil Nadu Act 11 of 1981) (hereinafter referred to ??? the principal Act), in sub-section (1), for the words "live years" the words "six years" shall be substituted.
3. Amendment of section 8, Tamil Nadu Act 11 of 1981.- ??? section 8 of the principal Act, for the words "five years" ??? in two places, the words "six years" shall be substituted.
4. Repeal and saving.- (1) The Pachaiyappa's Trust (Taking over of Management) Second Amendment Ordinance, 1985 (Tamil Nadu Ordinance 14 of 1985) is hereby repealed.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 principal Act, as amended by this Act.