Section 2 in The Tamil Nadu Coffee-Stealing Prevention Act, 1878
2. Commencement and local extent of the Act.
- This Act shall take effect in such districts, divisions or parts of districts, or within such localities or limits within the [State of Tamil Nadu] [Substituted for the words 'State of Madras' by the Tamil Nadu Adaptation Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which came into force on the 14th January 1969.], and from such date as the [State Government] [Substituted for the expression 'Presidency of Fort St. George' by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January 1969.] may from time to time, direct by notification published in the [Official Gazette.] [For places to which the Act has been extended from time to time under this section, See the List of Local Rules and Orders.]The [State Government] [Substituted for the expression 'Presidency of Fort St. George' by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January 1969.] may from time to time modify or cancel such direction by notification similarly published.
