Tamil Nadu Agricultural Produce Markets (Amendment and Special Provisions) Amendment Act, 1980*
| [Tamil Nadu Act No. 24 of 1980]* | [1st September, 1980] |
An Act to amend the Tamil Nadu Agricultural Produce Markets (Amendment and Special Provisions) Act, 1978
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-first Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 11th July, 1980, Part IV-Section pages 133-134.
* Received the assent of the Governor on the 29th August, 1980, first published in the Tamil Nadu Government Gazette Extraordinary, on the 1st September, 1980 (Aavani 16, Rowthiri-2011-Thiruvalluvar Aandu))
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Agricultural Produce Markets (Amendment and Special Provisions) Amendment Act, 1980.
(2) It shall be deemed to have come into force on the 6th day of June, 1980.
2.- The amendment made by this section has already been incorporated in the principal Act, namely, the Tamil Nadu Agricultural Produce Markets (Amendment and Special Provisions) Act, 1978 (Tamil Nadu Act 33 of 1978).
3. Validation.- Anything done or any action taken in respect of any market committee during the period commencing on the 6th June, 1980 and ending with the date of publication of this Act in the Tamil Nadu Government Gazette, by a Special Officer appointed under sub-section (1) of section 5 of the principal Act, shall for all purposes be deemed to be and to have always been validly done or taken in accordance with law as if section 5 of the principal Act as amended by this Act had been in force at all material times when such thing or action was done or taken.