Tamil Nadu Agricultural Service Co-operative Societies (Appointment of Special Officers) Amendment Act, 1986*
| [Tamil Nadu Act No. 74 of 1986] | [11th December, 1986] |
An Act to amend the Tamil Nadu Agricultural Service Co-operative Societies (Appointment of Special Officers) Act, 1986
Be it enacted by the Legislative Assembly 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 11th December, 1986 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Agricultural Service Co-operative Societies (Appointment of Special Officers) Amendment Act, 1986.
(2) It shall be deemed to have come into force on the 27th June, 1986.
2. Amendment of section 4, Tamil Nadu Act 17 of 1986.- In section 4 of the Tamil Nadu Agricultural Service Co-operative Societies (Appointment of Special Officers) Act, 1986 (Tamil Nadu Act 17 of 1986) (hereinafter referred to as the principal Act), in sub-section (2), for the words "nine months", the words "one year and six months" shall be substituted.
3. Repeal and saving.- (1) The Tamil Nadu Agricultural Service Co-operative Societies Appointment of Special Officers) Amendment Ordinance, 1986 (Tamil Nadu Ordinance 4 of 1986) is hereby repealed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.