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TAMIL NADU AGRICULTURAL PRODUCE MARKETING (REGULATION) AMENDMENT ACT, 1999
TAMIL NADU AGRICULTURAL PRODUCE MARKETING (REGULATION) AMENDMENT ACT, 1999
ACT No.3 OF 1999
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 Fiftieth 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, 1999.
(2) It shall be deemed to have come into force on the 27th day of January 1999.
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 “eight years”, the words “nine years” shall be substituted.
Repeal and saving
3. (1) The Tamil Nadu Agricultural Produce Marketing (Regulation) Amendment Ordinance, 1999 is hereby repealed.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.
