Tamil Nadu Agricultural Produce Marketing (Regulation) Amendment Act, 1993*
| [Tamil Nadu Act No. 4 of 1993] | [4th March, 1993] |
An Act further to amend the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987
Be it enacted the Legislative Assembly of the State of Tamil Nadu in the Forty-fourth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 3rd March, 1993 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 106, dated March 4, 1993.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Agricultural Produce Marketing (Regulation) Amendment Act, 1993.
(2) It shall be deemed to have come into force on the 11th day of January, 1993.
2. Amendment section 33.- In section 33 of the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987 (Tamil Nadu Act 27 of 1989) (hereinafter referred to as the principal Act), in sub-section (1-A), for the words "two years", the swords "three years" shall be substituted.
3. Repeal and Saving.- (1) The Tamil Nadu Agricultural Produce Marketing (Regulation) Amendment Ordinance 1993 (Tamil Nadu Ordinance ??? 1993) is hereby repealed.
(2) Notwithstanding such repeal, anything done on 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.