Tamil nadu act 003 of 1974 : Tamil Nadu State Housing Board (Amendment) Act, 1973

Preamble

Tamil Nadu State Housing Board (Amendment) Act, 1973*

[Tamil Nadu Act No. 3 of 1974]*[4th January, 1974]

An Act to amend the Tamil Nadu State Housing Board Act, 1961.

Be it enacted by the Legislature of the State of Tamil Nadu in the Twenty-fourth Year of the Republic of India as follows:-

* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 24th November, 1973, Part IV-Section 3, Page 286.

* Received the assent of the Governor on the 31st December, 1973, first published in the Tamil Nadu Government Gazette Extraordinary on the 4th January, 1974 (Margazhi 21, Piramathisa (2004-Tiruvalluvar Andu))

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Tamil Nadu State Housing Board (Amendment) Act, 1973.

(2) It shall come into force on such date as the State Government may, by notification, appoint.

Section 2

2. [The amendment made by this section has already been incorporated in the principal Act, namely, the Tamil Nadu State Housing Board Act, 1961 (Tamil Nadu Act 17 of 1961).]

Section 3. Existing members to cease to hold office

3. Existing members to cease to hold office.- Notwithstanding anything contained in the principal Act, with effect on and from the date specified in sub-section (2) of section 1 the Chairman and the members of the Tamil Nadu State Housing Board, holding office as such on the said date, shall cease to hold office and appointment of the Chairman and the members of the said Board on and after the said date shall be made in accordance with the provisions of the principal Act, as amended by this Act.

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