Section 3 in Tamil Nadu Legislature (Prevention of Disqualification) Act, 1967
3. Amendment of Tamil Nadu Act XX of 1951.
- In the [Tamil Nadu] [Substituted for the word 'Madras ' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Payment of Salaries and Removal of Disqualifications Act, 1951 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XX of 1951),-(1)in the long title, the words, "and for the removal of certain disqualifications" shall be omitted;(2)in the preamble, the second paragraph shall be omitted;(3)in section 1, the words "and Removal of Disqualifications" shall be omitted; and(4)section 11 shall be omitted.
