The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Repeal Act, 2011

Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare)                        
Repeal Act, 2011 
Act No.13 of  2011 
ARRANGEMENT  OF  SECTIONS 
SECTIONS 
1. Short title and commencement. 
2. Repeal 
3. Transfer of accumulation in Tamil Nadu Agricultural Labourers-Farmers Social Security 
and Welfare Fund.  
 
  
Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare)                     
Repeal Act, 2011 
Act No.13 of 2011 
 
[26th August 2011] 
An Act to repeal the Tamil Nadu Agricultural Labourers -Farmers (Social Security and 
Welfare) Act, 2006. 
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 Agricultural 
Labourers-Farmers (Social Security and Welfare) Repeal Act, 2011. 
    (2) It shall come into force on such date as the State Government may, by notification, 
appoint. 
 
2. Repe al.- The Tamil Nadu Agricultural Labourers -Farmers (Social Security and Welfare) 
Act, 2006 (Tamil Nadu Act 29 of 2006) is hereby repealed. 
 
3. Transfer of accumulation in Tamil Nadu Agricultural Labourers -Farmers Social 
Security and Welfare Fund.  - The sum at the credit of the Tamil Nadu Agricultural 
Labourers-Farmers Social Security and Welfare Fund as on the date of commencement of 
this Act shall be transferred to such other fund or account as may be specified by the 
Government. 

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