Tamil Nadu and Relief (Amendment) Act, 1985*
| [Tamil Nadu Act No. 21 of 1985] | [17th April, 1985] |
An Act further to amend the Tamil Nadu Debt Relief Act, 1982
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-sixth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 17th April, 1985 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu and Relief (Amendment) Act, 1985.
(2) It shall be deemed to have come into force on the 23rd day of August, 1984.
2. Amendment of section 5, Tamil Nadu Act 50 of 1982.- In section 5 of the Tamil Nadu Debt Relief Act, 1982 (Tamil Nadu Act 50 of 1982) (hereinafter referred to as the principal Act),-
(1) in sub-section (1), in clause (c),-
(a) for the expression "twenty four months", the expression thirty six months shall be substituted; and
(b) in the proviso thereunder,-
(i) for the expression "one month", the expression "three months" shall be substituted;
(ii) for the expression "twenty five months", the expression "thirty nine months" shall be substituted;
(2) in sub-section (3), in clause (a), for the expression "twenty five months", the expression "thirty nine months" shall be substituted.
3. Amendment of section 7, Tamil Nadu Act 50 of 1982.- In section 7 of the principal Act,-
(1) in sub-section (1), in clause (c),-
(a) for the expression "twenty four months", the expression "thirty six months" shall be, substituted: and
(b) in the proviso thereunder,-
(i) for the expression "one month", the expression "three months" shall be substituted;
(ii) for the expression "twenty five months", the expression "thirty nine months" shall be substituted;
(2) in sub-section (3), in clause (a), for the expression "twenty five months", the expression "thirty nine months" shall be substituted.
4. Validation.- Anything done or any action taken by the Tahsildar or by any other authority under the principal Act, at any time-
(a) on or after the 23rd August, 1984 and before the 31st January, 1985; and
(b) on or after the 23rd February, 1985 and before, the publication of this Act in the Tamil Nadu Government Gazette, shall for all purposes be deemed to be, and to have always been, validly done or taken in accordance with law as if the principal Act, as amended by this Act, had been in force at all material times and it shall not be liable to be questioned in any court of law.
5. Repeal and saving.- (1) The Tamil Nadu Debt Relief (Amendment) Ordinance, 1985 (Tamil Nadu Ordinance 1 of 1986), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.