Tamil Nadu Co-operative Societies (Appointment of Special Officers) Amendment Act, 1987*
| [Tamil Nadu Act No. 5 of 1987] | [19th March, 1987] |
An Act further to amend the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Act, 1976
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 Co-operative Societies (Appointment of Special Officers) Amendment Act, 1987.
(2) It shall come into force at once.
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), in section 4, in sub-section (1), for the words "ten years and ten months", the words "eleven years, and ten months" shall be substituted.