Tamil Nadu Agricultural Produce Marketing (Regulation) Second Amendment Act, 1995*
| [Tamil Nadu Act No. 32 of 1995] | [1st December, 1995] |
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-sixth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 1st December, 1995 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) Second Amendment Act, 1995.
(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 "live years", the words "six years" shall be substituted.