Tamil Nadu Debt Relief Laws (Second Amendment) Act, 1977*
| [Tamil Nadu Act No. 1 of 1977] | [13th July, 1977] |
An Act further 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:-
* Received the assent of the Vice-President acting as President on the 13th July, 1977, first published in the Tamil Nadu Government Gazette Extraordinary on the 13th July, 1977 Ani 29, Pinkala 2008-Tiruvalluvur Andu
1. Short title.- This Act may be called the Tamil Nadu Debt Relief Laws (Second Amendment) Act, 1977.
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 July, 1977", the figures, letters and words "15th day of January, 1978" shall be substituted.