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TAMIL NADU PAYMENT OF SALARIES (SECOND AMENDMENT) ACT, 2010
T.N. ACT NO.31/2010
TAMIL NADU PAYMENT OF SALARIES (SECOND AMENDMENT) ACT, 2010
(Received the Assent of the Governor of Tamil Nadu on November 26, 2010 – Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.363, pages 208, dated November 29, 2010) – Statement of Objects and Reasons : Refer T.N.Bill No.29/2010 – 2010 (2) CTAR page 1.142.
An Act further to amend the Tamil Nadu Payment of Salaries Act, 1951.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-first Year of the Republic of India as follows:—
1. Short title and commencement.— (1) This Act may be called the
Tamil Nadu Payment of Salaries (Second Amendment) Act, 2010.
Tamil Nadu Payment of Salaries (Second Amendment) Act, 2010.
(2) It shall come into force at once.
2. Amendment of Section 12.— In Section 12 of the Tamil Nadu
Payment of Salaries Act, 1951 (Tamil Nadu Act 20 of 1951), in sub-section
(2-AA), for the expression "one lakh rupees", the expression "two lakh
rupees " shall be substituted.
Payment of Salaries Act, 1951 (Tamil Nadu Act 20 of 1951), in sub-section
(2-AA), for the expression "one lakh rupees", the expression "two lakh
rupees " shall be substituted.
