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TAMIL NADU AGRICULTURAL PRODUCE MARKETS (AMENDMENT) ACT, 1986
TAMIL NADU AGRICULTURAL PRODUCE MARKETS (AMENDMENT) ACT, 1986.
PART IV-SECTION 2
Tamil Nadu Acts and Ordinances
The following Act of the Tamil Nadu Legislature received the assent of the Governor on the 21st June 1986 and is hereby published for general information:—
ACT NO.49 OF 1986
An Act further to amend the Tamil Nadu Agricultural Produce Markets Act, 1959.
BE it enacted by the Legislature of the State of Tamil Nadu in the Thirty-seventh year of the Republic of India as follows:—
Short title and commencement
1. (1) This Act may be called the Tamil Nadu Agricultural Produce Markets (Amendment) Act, 1986.
(2) It shall be deemed to have come into force on the 11th day of May 1986.
Amendment of section 24, Tamil Nadu Act 23 of 1959
2. In section 24 of the Tamil Nadu Agricultural Produce Markets Act, 1959 (Tamil Nadu Act 23 of 1959) (hereinafter referred to as the principal Acts, in sub-section (1) for the words “nine years”, the words “ten years” shall be substituted.
Persons appointed to carry out the functions of certain market committees to continue
3. (1) Notwithstanding anything contained in the principal Act or in any other law for the time being in force, the persons appointed under clause (a) of sub-section (3) of section 24 of the principal Act and holding office immediately before the 11th day of May 1986 (hereinafter in this section referred to as the said persons) shall continue to hold office and carry out the functions of the market committees for such period or periods as the State Government may specify under sub-section (1) of section 24 of the principal Act, as amended by this Act.
(2) Anything done or any action taken by he said persons during the period commencing on the 11th day of May 1986 and ending with the date of the publication of this Act in the Tamil Nadu Government Gazette shall be deemed to have been done or taken under the principal Act, as amended by this Act.
