Section 1 in The Tamil Nadu Cattle-Disease Act, 1866
1. Act to be extended to such places, and during such period of time, as the [State Government] [The words 'Provincial Government' were substituted for The words 'Governor in Council' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] think proper.
- This Act shall be put in force in such districts, or parts of district and during such periods of time, as the [State Government] [The words 'Provincial Government' were substituted for The words 'Governor in Council' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] [or subject to [their] [These words were inserted by the Tamil Nadu Decentralization Act, 1914 (Tamil Nadu Act VIII of 1914).] control the Board of Revenue] may, from time to time, direct by notification in the [Official Gazette] [These words were substituted for The words 'Fort. St. George Gazette' by the Adaptation Order of 1937.].This Act was extended to the Kanyakumari district and the Shencottah taluk of the Tirunelveli district by section 3 of, and the Schedule to, the Tamil Nadu (Transferred Territory) Extension of Laws Act, 1957 (Tamil Nadu Act XXII of 1957) repealing the corresponding law in that territory.The provisions of this Act have been made inapplicable to the disease of rinderpest in any area to which the provisions of the Tamil Nadu Rinderpest Act, 1940 (Tamil Nadu Act XIX of 1940) have been applied by notification under section 1 (3) of that Act and so long as such notification remains in force-see section 2 of Tamil Nadu Act XIX of 1940.
