Section 1.Short title and commencement.
(1) This Act may be called the Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Repeal Act, 2011. (2) It shall come into force on such date as the State Government may, by notification, appoint.
Section 2.Repeal
The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Act, 2006 (Tamil Nadu Act 29 of 2006) is hereby repealed.
Section 3.Transfer of accumulation in Tamil Nadu Agricultural Labourers-Farmers Social Security and Welfare Fund.
The sum at the credit of the Tamil Nadu Agricultural Labourers-Farmers Social Security and Welfare Fund as on the date of commencement of this Act shall be transferred to such other fund or account as may be specified by the Government.