Preamble
Tamil Nadu Khadi and Village Industries Board (Amendment) Act, 1986*
| [Tamil Nadu Act No. 59 of 1986] | [12th September, 1986] |
An Act further to amend the Tamil Nadu Khadi and Village Industries Board Act, 1959
Be it enacted by the Legislature of the State of Tamil Nadu in the of Thirty-seventh Year of the Republic of India as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Tamil Nadu Khadi and Village Industries Board (Amendment) Act, 1986.
Section 2. Amendment of section 25, Tamil Nadu Act 18 of 1959
2. Amendment of section 25, Tamil Nadu Act 18 of 1959.- In section 25 of the Tamil Nadu Khadi and Village Industries Board Act, 1959 (Tamil Nadu Act 18 of 1959), in sub-section (5), for clause (ii), the following clause shall be substituted, namely:-
"(ii) all rights, obligations and liabilities (including any labilities under any contract) legally subsisting and enforceable by or against the Board shall become the rights, obligations and liabilities of the Government."