Tamil Nadu Agricultural Produce Markets (Amendment) Act, 1981*
| [Tamil Nadu Act No. 5 of 1981]* | [3rd March, 1981] |
An Act further to amend the Tamil Nadu Agricultural Produce Markets Act, 1959
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-second Year of the Republic of India as follows:-
* Received the assent of the Governor on the 3rd March, 1981, first published in the Tamil Nadu Government Gazette Extraordinary on the 3rd March, 1981 (Masi 20, Rowthiri-2012 Thiruvalluvar Aandu)
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 6th February, 1981, Part IV-Section 1, Page 79.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Agricultural Produce Markets (Amendment) Act, 1981.
(2) It shall be deemed to have come into force on the 5th day of December, 1980.
2.- [The amendment made by this section has already been incorporated in the principal Act, namely, the Tamil Nadu Agricultural Produce Markets Act, 1959 (Tamil Nadu Act 23 of 1959).]
3. Term of office of the members of certain market committees to continue.- Notwithstanding the expiration of their term of office, the members of market committee appointed under the proviso to sub-section (5) of section 8 and holding office immediately before the 5th day of December, 1980, shall continue to hold office and function as members of the market committee for such period or periods as the Government may specify under clause (ii) of the proviso to sub-section (5) of section 8 as amended by this Act.
4. Repeal and saving.- (1) The Tamil Nadu Agricultural Produce Markets (Amendment) Ordinance, 1980 (Tamil Nadu Ordinance 12 of 1980), is hereby repealed.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.