Section 4 in Tamil Nadu Legislature (Prevention of Disqualification) Act, 1967
4. Amendment of section 17, Tamil Nadu Act 3 of 1963.
- In section 17 of 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.] Home Guard Act, 1963 ([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 3 of 1963),-(1)sub-section (1) shall be omitted; and(2)the brackets and figure "(2)" occurring at the commencement of subsection (2) shall be omitted.
