Tamil Nadu Debt Relief (Amendment) Act, 1989*
| [Tamil Nadu Act No. 43 of 1989] | [2nd December, 1989] |
An Act further to amend the Tamil Nadu Debt Relief Act, 1982
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 30th November, 1989 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 691, dated December 2, 1989.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Debt Relief (Amendment) Act, 1989.
(2) It shall be deemed to have come into force on the 23rd day of August, 1988.
2. Amendment of section 5.- In section 5 of the Tamil Nadu Debt Relief Act, 1982 (Tamil Nadu Act ??? of 1982), (hereinafter referred to as the principal Act),-
(1) in sub-section (1), in clause (c),-
(a) for the words "seventy-two months", the words "eighty-four months" shall be substituted;
(b) in the proviso thereunder, for the words "seventy-five months", the words "eighty-seven months" shall be substituted;
(2) in sub-section (3), in clause (a), for the words "seventy-five months", the words "eighty-seven months" shall be substituted.
3. Amendment of section 7.- In section 7 of the principal Act,-
(1) in sub-section (1), in clause (c),-
(a) for the words "seventy-two months", the words "eighty-four months" shall be substituted;
(b) in the proviso thereunder, for the words "seventy-five months", the words "eighty-seven months" shall be substituted;
(2) in sub-section (3), in clause (a), for the words "seventy-five months", the words "eighty-seven months" shall be substituted.
4. Validation.- Anything done or any action taken by the Tahsildar or by any other authority under the principal Act, at any time on or after the 23rd day of August, 1988 and before the 12th day of October, 1989, shall, for all purposes, be deemed to be, and to have always been, validly done or taken in accordance with law as if the principal Act, as amended by this Act, had been in force at all material times and it shall not be liable to be questioned in any court of law.
5. Repeal and saving.- (1) The Tamil Nadu Debt Relief (Amendment) Ordinance, 1989, (Tamil Nadu Ordinance 10 of 1989) is hereby repealed.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.