Section 1(4) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(4)This section and sections 2, 4, 5, 7, 8, [xxx] [The figure '9' was omitted by section 13(a) of the Tamil Nadu Estates (Supplementary) Act, 1956 (Tamil Nadu Act XXX of 1956), which came into force on the 3rd August 1957.] [58-A] [The figures and letter '58- A ' were 'inserted by section 2 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1951 (Tamil Nadu Act XVII of 1951).], 62, 67 and 68 shall come into force at once; and the rest of this Act shall come into force in regard to any zamindari, under-tenure or inam estate, on such date as the Government may, by notification, appoint:[Provided that where the operation of any such notification has been stayed or interrupted by order of Court, the date from which the Government have been in uninterrupted possession of the estate shall be deemed to be the date so appointed.] [This proviso was added by section 2 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1954 (Tamil Nadu Act XXIV of 1954) which was deemed to have come into force on the 19th April 1949.]
