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TAMIL NADU AGRICULTURAL PRODUCE MARKETS AND THE TAMIL NADU AGRICULTURAL PRODUCE MARKETS (AMENDMENT AND SPECIAL PROVISIONS) AMENDMENT ACT, 1987
TAMIL NADU AGRICULTURAL PRODUCE MARKETS AND THE TAMIL NADU AGRICULTURAL PRODUCE MARKETS (AMENDMENT AND SPECIAL PROVISIONS) AMENDMENT ACT, 1987
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 5th December 1987 and is hereby published for general information:—
ACT No. 46 OF 1987.
An Act further to amend the Tamil Nadu Agricultural Produce Markets Act, 1959 and the Tamil Nadu Agricultural Produce Markets (Amendment and Special Provisions) Act, 1978.
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Thirty-eighth Year of the Republic of India as follows:—
Short title
1. This Act may be called the Tamil Nadu Agricultural Produce Markets and the Tamil Nadu Agricultural Produce Markets (Amendment and Special Provisions) Amendment Act, 1987.
Amendment of section 8, Tamil Nadu Act 23 of 1959
2. In the Tamil Nadu Agricultural Produce Markets Act, 1959 (Tamil Nadu, Act 23 of 1959), in section 8, in sub-section (5), in clause (ii) of the proviso for the words “not exceeding eight years”, the words “not exceeding nine years” shall be substituted.
Amendment of section 5, Tamil Nadu Act 33 of 1978
3. In the Tamil Nadu Agricultural Produce Markets (Amendment and Special Provisions) Act, 1978 (Tamil Nadu Act 33 of 1978), in section 5, in sub-section (2), for the words “nine years and six months”, the words “ten years and six months” shall be substituted.
