Tamil Nadu Agricultural Produce Markets (Second Amendment) Act, 1981*
| [Tamil Nadu Act No. 53 of 1981]* | [14th September, 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 Indie as follows:-
* Received the assent of the Governor on the 10th September, 1981, first published in the Tamil Nadu Government Gazette Extraordinary on the 14th September, 1981 Aavani 29, Thunmathi-2012-Thiruvalluvar Aandu)
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 13th May, 1983, Part IV-Section 1, page 610.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Agricultural Produce Markets (Second Amendment) Act, 1981.
(2) It shall be deemed to have come into force on the 11th day of May, 1981.
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) (hereinafter referred to as the principal Act), in sub-section (1), for the words "four years", the words "six years" 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 in 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, 1981 (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, 1981 and ending with the 4th day of June, 1981 shall be deemed to have been done or taken under the principal Act as amended by this Act.
4. Repeal and saving.- (1) The Tamil Nadu Agricultural Produce Markets (Second Amendment) Ordinance, 1981 (Tamil Nadu Ordinance 6 of 1981), is hereby repealed.
(2) Notwithstanding such repeal anything done of 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.