Tamil nadu act 006 of 1987 : Tamil Nadu Agricultural Service Co-operative Societies (Appointment of Special Officers) Amendment Act, 1987

Preamble

Tamil Nadu Agricultural Service Co-operative Societies (Appointment of Special Officers) Amendment Act, 1987*

[Tamil Nadu Act No. 6 of 1987][19th March, 1987]

An Act further 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-eighth Year of the Republic of India as follows:-

* Received the assent of the Governor on the 19th March, 1987 and published in the Tamil Nadu Government Gazette, Extraordinary.

Section 1. Short title and commencement

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, 1987.

(2) It shall come into force at once.

Section 2. Amendment of section 4, Tamil Nadu Act 17 of 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), in sub-section (2), for the words "one year and six months" the words "two years and six months" shall be substituted.

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