Pachaiyappa's Trust and the Scheduled Public Trusts and Endowments (Taking over of Management) Third Amendment Act, 1987*
| [Tamil Nadu Act No. 57 of 1987] | [18th December, 1987] |
An Act further to amend the Pachaiyappa's Trust find 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 Thirty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 18th December, 1987 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) Third Amendment Act, 1987.
(2) It shall come into force at once.
2. Amendment of section 3, Tamil Nadu Act 11 of 1981.- 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 in sub-section (1), for the words "seven years" the words "eight 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 "seven years" occurring in two places, the words "eight years" shall be substituted.