AS PASSED BY LOK SABHA ON

                                                   29TH NOVEMBER, 1991

                                                Bill No. 183-C of 1991
                                                ----------------------

THE TEA COMPANIES (ACQUISITION AND TRANSFER OF SICK TEA UNITS) AMENDMENT BILL, 1991

                                  A

                                 BILL

to amend  the Tea  Companies (Acquisition  and Transfer  of  Sick  Tea
Units) Act, 1985.

     BE it  enacted by  Parliament in  the Forty-second  Year  of  the
Republic of India as follows:--

Short title.

     1. This  Act may  be called  the Tea  Companies (Acquisition  and
Transfer of Sick Tea Units) Amendment Act, 1991.

Amendment of section 16 of Act 37 of 1985.

     2. Section  16 of  the Tea Companies (Acquisition and Transfer of
Sick Tea  Units) Act,  1985 shall  be renumbered  as  sub-section  (1)
thereof and after sub-section (1) as so renumbered, the following sub-
section shall be inserted, namely:--

     "(2) Notwithstanding  anything contained  in sub-section (1), all
the claims  preferred before  the Commissioner after the period or the
further period specified in that sub-section but on or before the 27th
day of July, 1989, shall be deemed to have been validly preferred.".