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TAMIL NADU AGRICULTURAL PRODUCE MARKETS (AMENDMENT) AND VALIDATION OF APPOINTMENT OF SPECIAL OFFICERS ACT, 1989
TAMIL NADU AGRICULTURAL PRODUCE MARKETS (AMENDMENT) AND VALIDATION OF APPOINTMENT OF SPECIAL OFFICERS ACT, 1989
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 8th May 1989 and is hereby published for general information:—
ACT No.8 OF 1989
An Act further to amend the Tamil Nadu Agricultural Produce Markets Act, 1959 and to validate the appointment of Special Officers for the Pudukkottai and Periyar market Committees.
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fortieth Year of the Republic of India as follows:—
Short title
1. This Act may be called the Tamil Nadu Agricultural Produce Markets (Amendment) and Validation of Appointment of Special Officers Act, 1989.
Amendment of section 24
2. In section 24 of the Tamil Nadu Agricultural Produce Markets Act, 1959 (hereinafter referred to as the principal Act), in sub-section (1), in the opening paragraph, for the words “twelve years”, the words “thirteen years” shall be substituted.
Validation of appointment Special Officer
3. (1) Notwithstanding anything contained in the principal Act, or in the Tamil Nadu Agricultural Produce Markets (Amendment and Special Provisions) Act, 1978 (hereinafter referred to as the 1978 Act), or in any other law for the time being in force, the appointment of the Special Officer to the Pudukkottai Market Committee on the 17th day of May 1988 and the Special Officer to the Periyar Market Committee on the 28th day of August 1988, shall, for all purposes be deemed to be, and to have always been, validly made as on the respective dates under the provisions of the 1978 Act.
Provided that the Special Officers shall hold office upto and inclusive of the 5th day of December 1989, or such earlier date as the State Government may, by notification, specify in this behalf.
(2) The provisions of the 1978 Act shall apply to the Special Officer referred to in sub-section (1) as they apply to the Special Officers appointed under sub-section (1) of section 5 of the 1978 Act.
4. Anything done or any action taken by the Special Officers referred to in section 3 at anytime on or after the respective dates and before the date of the publication 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.
