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TAMIL NADU AGRICULTURAL PRODUCE MARKETING (REGULATION) AMENDMENT ACT, 1998
TAMIL NADU AGRICULTURAL PRODUCE MARKETING (REGULATION) AMENDMENT ACT, 1998
ACT No.11 OF 1998
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-fourth 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, 1998.
(2) It shall be deemed to have come into force on the 29th 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 “seven years”, the words “eight years” shall be substituted.
Repeal and saving
3. (1) The Tamil Nadu Agricultural Produce Marketing (Regulation) Amendment Ordinance, 1998 is hereby repealed.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.
ACT No.61 OF 1998
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-ninth 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, 1998.
(2) It shall be deemed to have come into force on the 18th day of September 1998.
Insertion of new section 64-A
2. After section 64 of the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987 (hereinafter referred to as the principal Act), the following section shall be inserted, namely:—
Power to exempt market committee or Board
“64-A. The Government may, in the public interest, be general or special order, whether prospectively or retrospectively.—
(a) exempt any market committee or Board from any of the provisions other than sub-section (1) of section 33 of this Act or of the rules, subject to such conditions, as may be specified; or
(b) direct that such provisions of the rules shall apply to such market committee, or Board with such modifications as may be specified in the order.”.
Repeal and saving
3. (1) The Tamil Nadu Agricultural Produce Marketing (Regulation) Amendment Ordinance, 1998 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.
