Back
TAMIL NADU AGRICULTURAL PRODUCE MARKETING (REGULATION) AMENDMENT ACT, 1991
TAMIL NADU AGRICULTURAL PRODUCE MARKETING (REGULATION) AMENDMENT ACT, 1991
Part IV-Section 2
Tamil Nadu Acts and Ordinances
The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 1st November 1991 and is hereby published for general information:—
ACT No.43 OF 1991
An Act to amend the Tamil Nadu Agricultural Produce Marketing (Regulation) act, 1987.
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-second Year of the Republic of India as follows:—
Short title and commencement
1. (1) This Act may be called the Tamil Nadu Agricultural Produce Marketing (Regulation) Amendment Act, 1991.
(2) It shall be deemed to have come into force on the 1st day of February 1991.
Amendment of section 33
2. In section 33 of the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987 (hereinafter referred to as the principal Act), after sub-section (1), the following sub-section shall be inserted, namely:—
“(1-A) Notwithstanding anything contain in this Act or in any other law for the time being in force, the person appointed under sub-section (3) of section 24 of the Tamil Nadu Agricultural Produce Markets Act, 1959 and the Special Officers appointed under sub-section (1) of section 5 of the Tamil Nadu Agricultural Produce Markets (Amendment and Special Provisions) Act, 1978, read with section 3 of the Tamil Nadu Agricultural Produce Markets (Amendment) and Validation of Appointment of Special Officers Act, 1989, and holding office as such immediately before the 1stday of February 1991, shall be deemed to have been appointed as Special Officers under sub-section (1) with effect on and from the 1st day of February 1991 and such Special Officers shall continue to hold office for such period not exceeding one year as the Government may, by notification, specify in this behalf.”.
Validation of things done and action taken by Special Officers
3. Anything done or any action taken by the Special Officers deemed to have been appointed under sub-section (1-A) of section 33 of the Principal Act, as amended by this Act, on or after the 1st day of February 1991 and before the date of 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 and shall not be liable to be questioned in any court of law.
(By order of the Governor)
P. JEYASINGH PETER,
Secretary to Government,
Law Department.
The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 23rd February 1992 and is hereby published for general information:—
ACT No.7 OF 1992
An Act further to amend the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987.
BE it enacted by the Legislation Assembly of the State of Tamil Nadu I the Forty-third Year of the Republic of India as follows:—
Short title and commencement
1. (1) This Act may be called the Tamil Nadu Agricultural Produce Marketing (Regulation) Amendment Act, 1992.
(2) It shall be deemed to have come into force on the 28th day of January 1992.
Amendment of section 33
2. In section 33 of the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987 (hereinafter referred to as the principal Act), in sub-section (1-A), for the words “one year”, the words “two years” shall be substituted.
Repeal and saving
3. (1) The Tamil Nadu Agricultural Produce Marketing (Regulation) Amendment Ordinance, 1992 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.
