Tamil Nadu Agricultural Produce Marketing (Regulation) Amendment Act, 1991*
| [Tamil Nadu Act No. 43 of 1991] | [4th November, 1991] |
An Act to amend the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1887
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-second Year of the Republic of India as follows:-
* Received the assent of the Governor on the 1st November, 1991 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 527, dated November 4, 1991.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Agricultural Produce Marketing (Regulation) Amendment Act, 1991.
(2) It shall be deemed to have come into force on the 1st day of February, 1991.
2. Amendment of section 33.- In section 33 of the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987 (Tamil Nadu Act 27 of ???) (hereinafter referred to as the principal Act), after sub-section (1), the following sub-section shall be inserted, namely:-
"(1-A) Notwithstanding anything contained in this Act or in any other law for the time being in force, the person appointed under sub-section (3) of section 24 of the Tamil Nadu Agricultural Produce Markets Act, 1959 (Tamil Nadu Act 23 of ???) and the Special Officers appointed under sub-section (1) of section 5 of the Tamil Nadu Agricultural Produce Markets (Amendment and Special Provisions) Act, 1978 (Tamil Nadu Act 33 of 1978), read with section 3 of the Tamil Nadu Agricultural Produce Markets (Amendment) and Validation of Appointment of Special Officers Act, 1989 (Tamil Nadu Act 8 of 1979), and holding office as such immediately before the 1st day of February, 1991, shall be deemed to have been appointed as Special Officers under sub-section (1) with effect on and from the 1st day of February, 1991 and such Special Officers shall continue to hold office for such period not exceeding one year as the Government may, by notification, specify in this behalf.".
3. Validation of things done and action taken by the Special Officers.- Anything done or any action taken by the Special Officers deemed to have been appointed under sub-section (1-A) of section 33 of the Principal Act, as amended by this Act, on or after the 1st day of February, 1991 and before the date of the publication of this Act in the Tamil Nadu Government Gazette, shall, for all purposes, be deemed to be, and to have always been, validly done or taken in accordance with law and shall not be liable to be questioned in any court of law.