Tamil Nadu Payment of Subsistence Allowance (Amendment) Act, 1999*
| [Tamil Nadu Act No. 35 of 1999] | [18th June, 1999] |
An act further to amend the Tamil Nadu Payment of Subsistence Allowance Act, 1981
Be it enacted by Legislative assembly of the State of Tamil Nadu in the Fiftieth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 18th June, 1999 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Payment of Subsistence Allowance (Amendment) Act, 1999.
(2) it shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 2.- In section 2 of the Tamil Nadu Payment of Subsistence Allowance Act, 1981 (Tamil Nadu Act 43 of 1981), in clause (a), in item (ii), for the words "draws wages exceeding five hundred rupees per mensem", the words "draws wages exceeding three thousand and five hundred rupees per mensem" shall be substituted.