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REGISTRATION (TAMIL NADU AMENDMENT) AMENDMENT ACT, 2012
T.N. Act No.28/2012
REGISTRATION (TAMIL NADU AMENDMENT) AMENDMENT ACT, 2012
(Received the Assent of the Governor of Tamil Nadu on June 20, 2012 — Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.173, page 201, dated June 21, 2012).
An Act further to amend the Registration (Tamil Nadu Amendment) Act, 2008.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-third Year of the Republic of India as follows;—
1. Short title and Commencement.— (1) This Act may be called the Registration (Tamil Nadu Amendment) Amendment Act, 2012.
(2) It shall come into force at once.
2. Amendment of Section 1.- In Section 1 of the Registration (Tamil Nadu Amendment) Act, 2008 (Tamil Nadu Act 2 of 2009), in sub-section (3), after the expression “by notification appoint”, the expression “and different dates may be appointed for different provisions of this Act” shall be inserted.
