Tamil nadu act 006 of 1994 : Tamil Nadu Agricultural Produce Marketing (Regulation) Amendment Act, 1994

Preamble

Tamil Nadu Agricultural Produce Marketing (Regulation) Amendment Act, 1994*

[Tamil Nadu Act No. 6 of 1994][17th January, 1994]

An Act further to amend the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987

Be it enacted by 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 17th January, 1994 and published in the Tamil Nadu Government Gazette, Extraordinary.

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Agricultural Produce Marketing (Regulation) Amendment Act, 1994.

(2) It shall come into force at once.

Section 2. Amendment of section 33

2. Amendment of section 33.- In section 33 of the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987 (Tamil Nadu Act 27 of 1989), in sub-section (1-A), for the words "three years", the words "four years" shall be substituted.