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.
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.
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.