Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-seventh Year of the Republic of India as follows:
(1) This Act may be called the Tamil Nadu Prohibition of Forcible Conversion of Religion (Repeal) Act, 2006.
(2) It shall be deemed to have come into force on the 18th day of May, 2004.
2. [Repeal] 2[* * *]
1. Received the assent of the Governor on the 6th June, 2006 and published in the Tamil Nadu Government Gazette, Extraordinary.
2. The Tamil Nadu Prohibition of Forcible Conversion of Religion Act, 2002 (Tamil Nadu Act 56 of 2002) is hereby repealed