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.
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.
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.