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TAMIL NADU AGRICULTURAL PRODUCE MARKETING (REGULATION) AMENDMENT ACT, 1997
TAMIL NADU AGRICULTURAL PRODUCE MARKETING (REGULATION) AMENDMENT ACT, 1997
ACT No.8 OF 1997
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-eighth 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, 1997.
(2) It shall be deemed to have come into force on the 17th day of January 1993.
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 “six years”, the words “seven years” shall be substituted.
Repeal and saving
3. (1) The Tamil Nadu Agricultural Produce Marketing (Regulation) Amendment Ordinance, 1997 is hereby repealed.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.
