Tamil Nadu Survey and Boundaries (Amendment) Act, 1996*
| [Tamil Nadu Act No. 33 of 1996] | [8th September, 1996] |
An Act further to amend the Tamil Nadu Survey and Boundaries Act, 1923
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 8th September, 1996 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Survey and Boundaries (Amendment) Act, 1996.
(2) It shall come into force at once.
2. Amendment of section 26.- The Section 26 of the Tamil Nadu Survey and ??? Act, 1923 (Tamil Nadu Act ??? of 1923), for ??? the following sub-section shall be substituted, namely:-
"(3) Every rule made or notification issued under this Act shall, as soon as possible after it is made or issued, be placed on the table of the Legislative Assembly, and if, before the expiry of the session in which it is so placed or the next session, the Assembly makes any modification in any such rule or notification or the Assembly decides that the rule or notification should not be made or issued, the rule or notification shall thereafter have effect only in such modified form or be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule or notification.