Pachaiyappa's Trust and the Scheduled Public Trusts and Endowments (Taking over of Management) Amendment Act, 1988*
| [Tamil Nadu Act No. 13 of 1988] | [19th December, 1988] |
An Act further to amend the Pachaiyappa's Trust and the Scheduled Public Trusts and Endowments (Taking over of Management) Act, 1981
Enacted by the President in the Thirty-ninth Year of the Republic of India
In exercise of the powers conferred by section 3 of the Tamil Nadu State Legislature (Delegation of Powers) Act, 1988 (21 of 1988), the President is pleased to enact as follows:-
* Received the assent of the Governor on the 19th December, 1988 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 496, dated December 19, 1988.
1. Short title and commencement.- (1) This Act may be called the Pachaiyappa's Trust and the Scheduled Public Trusts and Endowments (Taking over of Management) Amendment Act, 1988.
(2) It shall come into force at once.
2. Amendment of section 3.- In section 3 of the Pachaiyappa's Trust and the Scheduled Public Trusts and Endowments (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 "eight years", the words "nine years" shall be substituted.
3. Amendment of section 8.- In section 8 of the principal Act, for the words "eight years", occurring in two places, the words "nine years" shall be substituted.