Section 11(85) in Tamil Nadu Legislature (Prevention of Disqualification) Act, 1967
(85)[ Tamil Nadu Adi-Dravidar Housing and Development Corporation Limited;] [In the Schedule to the Tamil Nadu Legislature (Prevention of Disqualification) Act, 1967, in item 11, in the opening paragraph for the expression 'The office of chairman, vice-chairman, member or secretary', the expression 'The office of chairman, president, vice-chairman, vice-president, member or secretary', has been substituted by the Tamil Nadu Legislature (Prevention of Disqualification) Amendment Act, 1993 (L.A. Bill No.4 of 1993). In view of the change in the nomenclature of the Corporation 'Tamil Nadu Harijan Housing and Development Corporation Limited' as specified in sub-item (85) in item 11 of the Schedule to the said Act, the following sub-item has been substituted namely, 'Tamil Nadu Adi-Dravidar Housing and Development Corporation Limited' by the said Amendment Act, 1993. Sub-items 88 to 97 were inserted by the said Amendment Act, 1993.]
