Pachaiyappa's Trust and the Scheduled Public Trusts and Endowments (Taking over of Management) Amendment Act, 1992*
| [Tamil Nadu Act No. 10 of 1992] | [9th March, 1992] |
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-third year of the Republic of India as follows:-
* Received the assent of the Governor on the 6th March, 1992 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 149, dated March 9, 1992.
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, 1992.
(2) It shall be deemed to have come into force on the 19th day of December, 1991.
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 ??? of 1981) (hereinafter, referred to as the principal Act), in sub-section (1), for the words "eleven years", the words "fourteen years" shall be substituted.
3. Amendment of section 8.- In section 8 of the principal Act, for the words "eleven years", occurring in two places, the words "fourteen years" shall be substituted.
4. Repeal and saving.- (1) The Pachaiyappa's Trust and the Scheduled Public Trusts and Endowments (Taking over of Management) Second Amendment Ordinance, 1991 (Tamil Nadu ???) is hereby repealed.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 be done or taken under the principal Act, as amended by this Act.