Tamil Nadu Agricultural Produce Markets (Amendment) Act, 1986*
| [Tamil Nadu Act No. 49 of 1986] | [24th June, 1986] |
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-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 21st June, 1986 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 326, dated June 24, 1986.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Agricultural Produce Markets (Amendment) Act, 1986.
(2) It shall be deemed to have come into force on the 11th day of May, 1986.
2. Amendment of section 24, Tamil Nadu Act 23 of 1959.- In section 24 of the Tamil Nadu Agricultural Produce Markets Act, 1959 (Tamil Nadu Act 23 of 1959) thereinafter referred to as the principal Act, in sub-section (1) for words "nine years", the words "ten year" shall be substituted.
3. Persons appointed to carry out the functions of certain market committees to continue.- (1) Notwithstanding anything contained in the principal Act or in any other law for the time being is force, the persons appointed under clause (a) of sub-section (3) of section 24 of the principal Act and holding office immediately before the 11th day of May, 1986 (hereafter in this section referred to as the said persons) shall continue to hold office and carry out the functions of the market committees for such period or periods as the State Government may specify under sub-section (1) of section 24 of the principal Act, as amended by this Act.
(2) Anything done or any action taken by the said person during the period commencing on the 11th day of May, 1986 and ending with the date of the publication of this Act in the Tamil Nadu Government Gazette shall be deemed to have been done or take under the principal Act, as amended by this Act.