Tamil nadu act 003 of 1977 : Tamil Nadu Debt Relief Laws (Amendment) Act, 1977

Preamble

Tamil Nadu Debt Relief Laws (Amendment) Act, 1977*

[Tamil Nadu Act No. 3 of 1977]*[12th January, 1977]

Be it enacted by the President in the Twenty-seventh Year of the Republic of India.

An Act further to amend the Tamil Nadu Debt Relief Laws.

In exercise of the powers conferred by section 3 of the Tamil Nadu State Legislature (Delegation of Powers) Act, 1976 (41 of 1976), the President is pleased to enact as follows:-

* For Reasons or the enactment, see Tamil Nadu Government Gazette Extraordinary, dated the 12th January, 1977, Part IV - Section 2, Pages 11-12.

* Received the assent of the President on the 12th January, 1977, first published in the Tamil Nadu Government Gazette Extraordinary on the 12th January, 1977 Margazhi 29, Nala 2007-Tiruvalluvar Andu

Section 1. Short title

1. Short title.- This Act may be called the Tamil Nadu Debt Relief Laws (Amendment) Act, 1977.

Section 2

2.- [The amendments made by this section have already been incorporated in the principal Act, namely, the Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1976 (President's Act 15 of 1976)].

Section 3

3.- [The amendments made by this section have already been incorporated in the principal Act, namely, the Tamil Nadu Indebted Persons (Temporary Relief) Act, 1976 (President's Act 16 of 1976)].

Section 4. Amendment of Tamil Nadu Act XXIII of 1943

4. Amendment of Tamil Nadu Act XXIII of 1943.- In the Tamil Nadu Pawnbrokers Act, 1943, in section 12-A, in sub-section (1), in clause (ii), for the figures, letters and words "15th day of January, 1977", the figures, letters and words "15th day of July, 1977" shall be substituted.

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