Tamil Nadu Agricultural Produce Marketing (Regulation) Second Amendment Act, 1998*
| [Tamil Nadu Act No. 61 of 1998] | [26th December, 1998] |
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-ninth year of the Republic of India as follows:-
* Received the assent of the Governor on the 26th December, 1998 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, 1998.
(2) It shall be deemed to have come into force on the 18th day of September, 1998.
2. Insertion of new section 64-A.- After section 64 of the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987 (Tamil Nadu Act 27 of 1989) (hereinafter referred to as the principal Act), the following section shall be inserted, namely:-
"64. A-Power to exempt market committee or Board- The Government may in the public interest, by general or special order, whether prospectively or retrospectively.-
(a) exempt any market committee or Board from any of the provisions other than sub-section (1) of section 33 of this Act or of the rules, subject to such conditions, as may be specified; or
(b) direct that such provisions of the rules shall apply to such market committee, or Board with such modifications as may be specified in the order.".
3. Repeal and saving.- (1) The Tamil Nadu Agricultural Produce Marketing (Regulation) Second Amendment Ordinance, 1998 (Tamil Nadu Ordinance ??? 1998) is hereby repealed.
(2) Notwithstanding such repeal, anything done or 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.