Tamil Nadu Societies Registration (Amendment) Act, 2011*
| [Tamil Nadu Act No. 24 of 2011] | [26th September, 2011] |
An Act further to amend the Tamil Nadu Societies Registration Act, 1975
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-second Year of the Republic of India as follows:-
* Received the assent of the Governor on the 26th September, 2011 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Societies Registration (Amendment) Act, 2011.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of Schedule.- In the Schedule to the Tamil Nadu Societies Registration Act, 1975 (Tamil Nadu Act 27 of 1975),-
(a) in item 1, for the words "Five hundred Rupees", the words "Two thousand Rupees" shall be substituted;
(b) in item 2, for the words "Ten Rupees", the words "One hundred Rupees" shall be substituted;
(c) in item 3, for the words "Twenty-five Rupees", the words "Two hundred and fifty Rupees" shall be substituted;
(d) in item 4, for the words "Twenty-five Rupees", the words "Two hundred and fifty Rupees" shall be substituted;
(e) in item 5, for the words "Five Rupees for every hundred words or fractional part thereof required to be copied", the words "Ten Rupees per page" shall be substituted;
(f) in item 6, for the words "Ten Rupees", the words "One hundred Rupees" shall be substituted;
(g) in item 7, for the words "One hundred Rupees", the words "One thousand Rupees" shall be substituted.