Section 3 in Tamil Nadu Prohibition (Revival of Operation and Amendment) Act, 1974
3. Revival of operation of Tamil Nadu X of 1937.
(1)The whole of the Prohibition Act, to the extent to which the operation of the said Act was suspended by the Prohibition (Suspension of Operation) Act shall stand revived with effect on and from the 1st September 1974.(2)The provisions of sub-section (1) are without prejudice to the revival of the provisions of the Prohibition Act in respect of toddy, with effect on and from the 1st September 1973 by section 2-A of the Prohibition (Suspension of Operation) Act,(3)For the removal of doubts, it is hereby declared that the provisions of sections 4(l)(j) and 4-A of the Prohibition Act, shall also stand revived with effect on and from the 1st September 1974.
