Tamil Nadu Agricultural Produce Markets Laws (Amendment) Act, 1991*
| [Tamil Nadu Act No. 13 of 1991] | [12th February, 1991] |
An Act further to amend the laws relating to the agricultural produce markets in the State of Tamil Nadu
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-first Year of the Republic of India as follows:-
* Received the assent of the Governor on the 12th February, 1991 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Agricultural Produce Markets Laws (Amendment) Act, 1991.
(2) It shall be deemed to have come into force on the 3rd day of December, 1990.
2. Amendment of Tamil Nadu Act 23 of 1959.- In the Tamil Nadu Agricultural Produce Markets Act, 1959 (Tamil Nadu 23 of 1959) (hereinafter referred to as the 1959 Act), in section 24, in sub-section (1), for the words "thirteen years and seven months", the words "fourteen years and one month" shall be substituted.
3. Amendment of Tamil Nadu Act 33 of 1978.- In the Tamil Nadu Agricultural Produce Markets (Amendment and Special Provisions) Act, 1978 (Tamil Nadu Act 33 of 1978) (hereinafter referred to as the 1978 Act), in section 5, in sub-section (2), for the words "twelve years and six months", the words "thirteen years" shall be substituted.
4. Amendment of Tamil Nadu Act 8 of 1989.- In the Tamil Nadu Agricultural Produce Markets (Amendment) and Validation of Appointment of Special Officers Act, 1989 (Tamil Nadu Act 8 of 1989) (hereinafter referred to as the 1989 Act), in section 3, in sub-section (1), in the proviso, for the expression "5th day of December, 1990", the expression "5th day of June, 1991" shall be substituted.
5. Repeal and saving.- (1) The Tamil Nadu Agricultural Produce Markets Laws (Amendment) Ordinance, 1990 (Tamil Nadu Ordinance 9 of 1990) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the 1959 Act or the 1978 Act or the 1989 Act, as the case may be, as amended by the said Ordinance, shall be deemed to have been done or taken under the 1959 Act or the 1978 Act or the 1989 Act, as the case may be, as amended by this Act.