Tamil Nadu Agricultural Produce Markets (Amendment) Act, 1983*
| [Tamil Nadu Act No. 4 of 1983]* | [26th February, 1983] |
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-fourth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 24th February, 1983, first published in the Tamil Nadu Government Gazette Extraordinary on the 26th February, 1983 (Masi 14, Thunthubi, Thiruvalluvar Aandu-2014)
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 8th February, 1983, Part IV-Section 1, pages 70-71.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Agricultural Produce Markets (Amendment) Act, 1983.
(2) It shall be deemed to have come into force on the 5th day of December, 1982.
2. Amendment of section 8, Tamil Nadu Act 23 of 1959.- In the Tamil Nadu Agricultural Produce Markets Act, 1959 (Tamil Nadu Act 23 of 1959) (hereinafter referred to as the principal Act), in section 8, in sub-section (5), in clause (ii) of the proviso for the words "not exceeding three years", the words "not exceeding four years" shall be substituted.
3. Term of office of the members of certain market committees to continue.- Notwithstanding the expiration of their term of office, the members of the Pudukkottai Market Committee appointed under the proviso to sub-section (5) of section 8 of the principal Act and holding office immediately before the 5th day of December, 1982, 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 of the principal Act, as amended by this Act.
4. Validation.- Anything done or any action taken by the Pudukkottai Market Committee under the principal Act at any time after the 5th day of December, 1982 and before the 4th January, 1983, shall for all purposes be deemed to be, and to have always been, validly done or taken in accordance with law as if the principal Act as amended by this Act had been in force at all material times and it shall not be liable to a questioned in any court of law.
5. Repeal and saving.- (1) The Tamil Nadu Agricultural Produce Markets (Amendment) Ordinance, 1982 (Tamil Nadu Ordinance 1 of 1983), is hereby repealed.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.