Tamil Nadu Contingency Fund (Second Amendment) Act, 1989*
| [Tamil Nadu Act No. 32 of 1989] | [17th November, 1989] |
An Act farther to amend the Tamil Nadu Contingency Fund Act, 1954
Be it enacted by the Legislative; Assembly of the State of Tamil Nadu in the Fortieth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 17th November, 1989 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Contingency Fund (Second Amendment) Act, 1989.
(2) It shall he deemed to have come into force on the 26th day of July, 1989.
2. Amendment of section 2.- In sub-section (1) of section 2 of the Tamil Nadu Contingency Fund Act, 1954 (Tamil Nadu Act of 1954), for the proviso, the following proviso shall be substituted, namely:-
"Provided that during the period beginning on the 26th day of July, 1989 and ending with the 31st day of December, 1989, this sub-section, shall have effect, subject to the modification that for the words ‘seventy-five crores of rupees’ the words ‘two hundred crores of rupees’ have been substituted.".
3. [Repeal].- 1[]
1 The Tamil Nadu Contingency Fund (Second Amendment) Ordinance, 1989 (Tamil Nadu Ordinance 5 of 1989), is hereby repealed.