Tamil Nadu Bhoodan Yagna (Amendment) Act, 1992*
| [Tamil Nadu Act No. 25 of 1992] | [12th June, 1992] |
An Act further to amend the Tamil Nadu Bhoodan Yagna Act, 1958
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-third Year of the Republic of India as follows:-
* Received the assent of the Governor on the 12th June, 1992 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Bhoodan Yagna (Amendment) Act, 1992.
(2) It shall come into force at once.
2. Amendment of lection 4.- In section 4 of the Tamil Nadu Bhoodan Yagna Act, 1958 (Tamil Nadu ??? of 1958) (hereinafter referred to as the principal Act), in sub-section (1), the words "in consultation with Shri Acharya Vinobha Bhave or a person nominated by him in writing in this behalf" shall be omitted.
3. Amendment of section 10.- In section 10 of the principal Act, in sub-section (1), the words "in consultation with Shri Acharya Vinobha Bhave" shall be omitted.