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TAMIL NADU CO-OPERATIVE SOCIETIES (AMENDMENT) ACT, 2011
T.N. ACT NO.11/2011
TAMIL NADU CO-OPERATIVE SOCIETIES (AMENDMENT) ACT, 2011
(Received the Assent of the Governor of Tamil Nadu on June 13, 2011 – Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.177, page 77, dated June 13, 2011)
An Act further to amend the Tamil Nadu Co-operative Societies Act, 1983.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-second Year of the Republic of India as follows:-
1. Short title and commencement. – (1) This Act may be called the Tamil Nadu Co-operative Societies (Amendment) Act, 2011.
(2) It shall be deemed to have come into force on the 25th day of May 2011.
2. Amendment of Section 89. – In Section 89 of the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983) (hereinafter Act referred to as the principal Act), in the Proviso to sub-section (1), for the expression “ten years”, the expression “ten years and six months” shall be substituted.
3. Variation. – Notwithstanding anything contained in the principal Act, every person exercising the powers and discharging the functions as Special Officer, with effect on and from the 25th day of May 2011 in case of primary co-operative societies and with effect from the 26th day of May 2011 in the case of central and apex co-operative societies, shall be deemed to have been appointed as such Special Officer of the said co-operative societies under sub-section (1) of Section 89 of the principal Act, as amended by this Act, and anything done or any action taken by the said Special Officer during the period commencing on the 25th day of May 2011 and ending with the date of publication of this Act in the Tamil Nadu Government Gazette, shall be deemed to have been validly done or taken under the principal Act, as amended by this Act.
