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TAMIL NADU AGRICULTURAL PRODUCE MARKETS AND THE TAMIL NADU AGRICULTURAL PRODUCE MARKETS (AMENDMENT AND SPECIAL PROVISIONS) SECOND AMENDMENT ACT, 1986
TAMIL NADU AGRICULTURAL PRODUCE MARKETS AND THE TAMIL NADU AGRICULTURAL PRODUCE MARKETS (AMENDMENT AND SPECIAL PROVISIONS) SECOND AMENDMENT ACT, 1986
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 3rd December 1986 and is hereby published for general information:—
ACT NO. 66 OF 1986.
An Act further to amend the Tamil Nadu Agricultural Produce Markets Act, 1959 and the Tamil Nadu Agricultural Produce Markets (Amendment and Special Previsions) Act, 1978.
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Thirty-seventh 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) Second Amendment Act, 1986.
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 seven years”, the words “not exceeding eight 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 “eight years and six months”, the words “nine years and six months” shall be substituted.
