DISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Tamil Nadu Commercial Crops Assessment (Repeal) Act, 1980
Act 24 of 1981
Keyword(s):
Repealing Act, The Tamil Nadu Commercial Crops Assessment Act, 1976
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1981 : T.N. Act 241 Conv;lacial Crops Asscssi. lent 17 7 (Repeal)
TAMIL NADU ACT NO. 24 OF 1981.*
THE TAMIL NADU COMMERCIAL CROPS ASSESS- MENT (REPZAL) P-CT 1980.
[Received the assent of tlze Pr"esia'el;t on ihe 23rd April 1981,
JirsrpubZIj.hed in the Tarnil Nadu Gcvernrn~iit Ci;:ze~!y
Sxtraordinary on the 25th April 1981(Cltit;tirai 13, Thlrit- mathi-20 1 2-Th iruvallz~var Aandu).j
An Act to repeal the Tamil Nadu Commercial Crops Asses,- ment Act, 19'76.
BE it enacted by the Legislature of ths S r i ~ t ~ of Tamil
Nadu in the Thirty-second Year of the Republic of India
as fallow* a-
1. (1) This Act may be called the Tamil Nadu C9m- Short title and mercial arops Assessment (Repeal) Act, 1980. commencement.
(2) It shall be deemed to have come into f ~ r c e on the 1st day of July 1976.
2. The Tamil %du commercial Crops Assessment Repeal of Presi- Act, 1976 (President's Act 5 of 1976), is hereby repealed. dent's 1976. Act 5 of
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*For Statement of Objects and Reaso~~s, ee Tarnil Ndid Chvcv.~- ment Gazette Extraordinary, dated the 28th Junc 19SO, Pi~i-t IF!- Section 1, pages 108-109.
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