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TAMIL NADU AGRICULTURAL PRODUCE MARKETING (REGULATION) AMENDMENT ACT, 1995
TAMIL NADU AGRICULTURAL PRODUCE MARKETING (REGULATION) AMENDMENT ACT, 1995
ACT No.4 OF 1995
An Act further 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-sixth 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, 1995.
(2) It shall be deemed to have come into force on the 11th day of January 1995.
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 “four years”, the words “five years” shall be substituted.
Repeal and saving
3. (1) The Tamil Nadu Agricultural Produce Marketing (Regulation) Amendment Ordinance, 1995 is hereby repealed.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.
(By order of the Governor)
M. MUNIRAMAN,
Secretary to Government, Law Department.
The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 1st December 1995 and is hereby published for general information:—
ACT No.32 OF 1995
An Act further 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-sixth 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, 1995.
(2) It shall come into at once.
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 “five years”, the words “six years” shall be substituted.
