Tamil Nadu Debt Relief (Second Amendment) Act, 1987*
| [Tamil Nadu Act No. 3 of 1988] | [23rd March, 1988] |
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 Thirty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 18th March, 1988 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 137, dated March 23, 1988.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Debt Relief (Second Amandment) Act, 1987.
(2) It shall be deemed to have come into force on the 23rd August, 1987.
2. Amendment of section 5, Tamil Nadu Act 50 of 1982.- In section 5 of the Tamil Nadu Debt Relief Act, 1982 (Tamil Nadu Act 50 of 1982) (hereinafter referred to as the principal Act),-
(1) in sub-section (1), in clause (c),-
(a) for the words "sixty months", the words "seventy-two months" shall be substituted;
(b) in the proviso thereunder, for the words "sixty-three months", the words "seventy-five months" shall be substituted;
(2) in sub-section (3), in clause (a), for the words "sixty-three months", the words "seventy-five months" shall be substituted.
3. Amendment of section 7, Tamil Nadu Act 50 of 1982.- In section 7 of the principal Act,-
(1) in sub-section (1), in clause (c),-
(a) for the words "sixty months", the words "seventy-two months" shad be substituted;
(b) in the proviso thereunder, for the words "sixty-three months", the words "seventy-five months" shall be substituted;
(2) in sub-section (3), in clause (a), for the words "sixty-three months", the words "seventy-five 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 August, 1987 and before the date of publication of this Act in the Tamil Nadu Government Gazette, 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.