Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Second Amendment Act, 1991*
| [Tamil Nadu Act No. 25 of 1991] | [9th August, 1991] |
An Act further to amend the Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1990
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-second Year of the Republic of India as follows:-
* Received the assent of the Governor on the 7th August, 1991 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 390, dated August, 9, 1991.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Second Amendment Act, 1991.
(2) It shall be deemed to have come into force on the 30th day of April, 1991.
2. Amendment of section 5.- In section 5 of the Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1990 (Tamil Nadu Act 38 of 1990) (hereinafter referred to as the principal Act), in sub-section (3), for the expression "thirty days", the expression "four months" shall be substituted.
3. Amendment of section 7.- In section 7 of the principal Act, in sub-section (3), for the expression "thirty days", the expression "four months" shall be substituted.
4. Repeal and saving.- (1) The Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Second Amendment Ordinance, 1991, (Tamil Nadu Ordinance ??? of 1991) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.