Tamil Nadu Debt Relief Laws (Amendment) Act, 1978*
| [Tamil Nadu Act No. 2 of 1978]* | [12th January, 1978] |
An Act farther to amend the Tamil Nadu Debt Relief Laws.
Be it enacted by the Legislature of the State of Tamil Nadu in the Twenty-eighth Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 2nd January, 1978, Part IV - Section 1, Pages 2-3.
* Received the assent of the President on the 12th January, 1978, first published in the Tamil Nadu Government Gazette Extraordinary on the 12th January, 1978 Margazhi 28, Pinkala 2008 - Tiruvalluvar Andu
1. Short title.- This Act may be called the Tamil Nadu Debt Relief Laws (Amendment) Act, 1978.
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)].
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)].
4. Amendment of Tamil Nadu Act XXIII of 1943.- In the Tamil Nadu Pawnbrokers Act, 1943 (Tamil Nadu Act XXIII of 1943), in section 12-A, in sub-section (1), in clause (ii), for the figures, letters and words "15th day of January, 1978", the figures, letters and words "15th day of July, 1978" shall be substituted.