Pachaiyappa's Trust and the Scheduled Public Trusts and Endowments (Taking over of Management) Amendment Act, 1991*
| [Tamil Nadu Act No. 17 of 1991] | [26th February, 1991] |
An Act further to amend the Pachaiyappa's Trust, and the Scheduled Public Trusts and Endowments (Taking over of Management) Act, 1981
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-first Year of the Republic of India as follows:-
* Received the assent of the Governor on the 26th February, 1991 and published in the Tamil Nadu Government Gazette, Extraordinary.
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, 1991.
(2) It shall be deemed to have come into force on the 20th day of December, 1990.
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 "ten years", the words "eleven years" shall be substituted.
3. Amendment of section 8.- In section 8 of the principal Act, for the words "ten years", occurring in two places, the words "eleven years" shall be substituted.
4. Repeal and saving.- (1) The Paehaiyappa's Trust and the Scheduled Public Trusts and Endowments (Taking over of Management) Second Amendment Ordinance, 1990 (Tamil Nadu Ordinance 12 of 1990) is hereby repealed.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.