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TAMIL NADU AGRICULTURAL PRODUCE MARKETS (SECOND AMENDMENT) ACT, 1985
TAMIL NADU AGRICULTURAL PRODUCE MARKETS (SECOND AMENDMENT) ACT, 1985
ACT No. 37 OF 1985
An Act further to amend the Tamil Nadu Agricultural Produce Markets Act, 1959.
BE it enacted by the Legislature of the State of Tamil Nadu in the Thirty-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 Markets (Second Amendment) Act, 1985.
(2) It shall be deemed to have come into force on the 11th day of May 1985.
Amendment of section 24, Tamil Nadu Act 23 of 1959
2. In section 24 of the Tamil Nadu Agricultural Produce Markets Act, 1959 (Tamil Nadu Act 23 of 1939) (hereinafter referred to as the principal Act), in sub-section (I), for the words “eight years”, the words “nine years’ shall be substituted.
Persons appointed to carry out the functions of certain market committees to continue
3. (1) Notwithstanding anything contained in the principal Act or in any other law for the time being in force, the persons appointed under clause (a) of sub-section (3) of section 24 of the principal Act and holding office immediately before the 11th day of May 1985 (hereafter in this section referred to as the said persons) shall continue to hold office and carry out the functions of the market committees for such period or periods as the State Government may specify under sub-section (1) of section 24 of the principal Act, as, amended by this Act.
(2) Anything done or any action taken by the said persons during the period commencing on the 11th day of May 1985 and ending with the date of the publication of this Act in the Tamil Nadu Government Gazette shall be deemed to have been done or taken under the principal Act, as amended by this Act.
