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TAMIL NADU AGRICULTURAL PRODUCE MARKETS (AMENDMENT AND SPECIAL PROVISIONS) AMENDMENT ACT, 1985
The following Act of the Tamil Nadu Legislature received the assent of the Governor on the 1st April 1985 and is hereby published for general information:—
TAMIL NADU AGRICULTURAL PRODUCE MARKETS (AMENDMENT AND SPECIAL PROVISIONS) AMENDMENT ACT, 1985
ACT NO.14 OF 1985
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 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 Agriculture Produce Markets and the Tamil Nadu Agricultural Produce Markets (Amendment and Special Provisions) Amendment Act, 1985.
(2) It shall be deemed to have come into force on the 29th day of November 1984.
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 five years” the words “not exceeding six 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 “six years and six months”, the word “seven years and six months” shall be substituted.
Repeal and saving
4. (1) The Tamil Nadu Agricultural Produce Markets and the Tamil Nadu Agricultural Produce Markets (Amendment and Special Provisions) Second Amendment Ordinance, 1984 (Tamil Nadu Ordinance 29 of 1984), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the Tamil Nadu Agricultural Produce Markets Act, 1959 (Tamil Nadu Act 23 of 1959), as amended by the said Ordinance, or under the Tamil Nadu Agricultural Produce Markets (Amendment and Special Provisions) Act, 1978 (Tamil Nadu Act 33 of 1978), as amended by the said Ordinance, shall be deemed to have been done or taken under the Tamil Nadu Agricultural Produce Markets Act, 1959 (Tamil Nadu Act 23 of 1959), or, as the case may be, under the Tamil Nadu Agricultural Produce Markets (Amendment) and Special Provisions) Act, 1978 (Tamil Nadu Act 33 of 1978), as amended by this Act.
