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TAMIL NADU AGRICULTURE PRODUCE MARKETS (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 AGRICULTURE PRODUCE MARKETS (AMENDMENT) ACT, 1985
ACT NO.13 OF 1985
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-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 (Amendment) Act, 1985.
(2) It shall be deemed to have come into force on the 11th day of May 1984.
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 Act),—
(a) in sub-section (1), for the words “seven years”, the words “eight years” shall be substituted;
(b) after sub-section (3), the following sub-section shall be added, namely:—
“(4) If at any time it appears to the Government that the person or persons appointed under clause (a) of sub-section (3) has shown himself or, as the case may be, have shown themselves to be unsuitable for his or their office, or has been guilty of any misconduct or neglect which renders his or their removal expedient, the Government may, by notification, remove such person or persons from office.”.
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 1984 (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 the said persons during the period commencing on the 11th day of May 1984 and ending with the 21stday of November 1984 shall be deemed to have been done or taken under the principal Act as amended by this Act.
Repeal and saving
4. (1) The Tamil Nadu Agricultural Produce Markets (Second Amendment) Ordinance, 1984 (Tamil Nadu Ordinance 26 of 1984), 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.
