Tamil Nadu Co-operative Societies (Appointment of Special Officers) Amendment Act, 1986*
| [Tamil Nadu Act No. 15 of 1986] | [17th February, 1986] |
An Act further to amend the Tamil Nadu Co-operative Societies, (Appointment of Special Officers) Act, 1976
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-seventh Year of the Republic of India is follows:-
* Received the assent of the Governor on the 17th February, 1986 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Amendment Act, 1986.
(2) It shall be deemed to have come into forge on the 7th September, 1935.
2. Amendment of section 4, President's Act 25 of 1976.- In the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Act, 1976 (President's Act 25 of 1976) (hereinafter referred to as the principal Act), in section 4, in sub-section (1), for the words "nine years and three months", the words "nine years and ten months" shall be substituted.
3. Repeal and saving.- (1) The Tamil Nadu Co-operative Societies (Appointment of Special Officers) Second Amendment Ordinance, 1985 (Tamil Nadu Ordinance 2 of 1985) and the Tamil Nadu Co-operative Societies (Appointment of Special Officer) Third Amendment Ordinance, 1985 (Tamil Nadu Ordinance 13 of 1985) are hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinances, shall be deemed to have been done or taken under the principal Act, as amended by this Act.