Tamil Nadu Contingency Fund (Amendment) Act, 1982*
| [Tamil Nadu Act No. 5 of 1982]* | [3rd March, 1982] |
An Act further to amend the Tamil Nadu Contingency Fund Act, 1954.
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-third Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 5th February, 1982, Part IV-Section 1, Page 3.
* Received the assent of the Governor on the 1st March, 1982, first published in the Tamil Nadu Government Gazette Extraordinary on the 3rd March, 1982 Masi 19, Thunmathi, Thiruvalluvar Aandu-2013
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Contingency Fund (Amendment) Act, 1982.
(2) It shall be deemed to have come into force on the 23rd December, 1981.
2. Amendment of section 2, Tamil Nadu Act II of 1954.- In sub-section (1) of section 2 of the Tamil Nadu Contingency Fund Act, 1954 (Tamil Nadu Act II of 1954), in the proviso, for the expression "31st December, 1981", the expression "31st March, 1982" shall be substituted.
3. [Repeal].- 1[]
1 The Tamil Nadu Contingency Fund (Second Amendment) Ordinance, 1981 (Tamil Nadu Ordinance 19 of 1981), is hereby repealed.