Tamil Nadu Animals and Birds Sacrifices Prohibition (Repeal) Act, 2004*
| [Tamil Nadu Act No. 20 of 2004] | [5th August, 2004] |
An Act to repeal the Tamil Nadu Animals and Birds Sacrifices Prohibition Act, 1950.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-fifth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 5th August, 2004 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Animals and Birds Sacrifices Prohibition (Repeal) Act, 2004.
(2) It shall be deemed to have come into force on the 20th day of February, 2004.
2. Repeal.- The Tamil Nadu Animals and Birds Sacrifices Prohibition Act, 1950 (hereinafter referred to as the principal Act), is hereby repealed.
3. Abatement of action taken and of legal proceedings- All actions taken under the principal Act and ??? proceedings thereunder pending immediately before the 20th day of February, 2004, before any Court or authority shall abate.
4. Repeal and saving.- (1) The Tamil Nadu Animals and Birds Sacrifices Prohibition (Repeal) Ordinance, 2004 is hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act.