Section 1(2) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(2)It extends to the whole of the [State of Tamil Nadu] [Substituted for the expression 'Province of Madras', by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January 1969.], except the Presidency-town of Madras as it stood on the 1st day of July 1908, [xxx] [The words 'the district of Malabar' were omitted by clause 3 of, and the Schedule to, the Madras Adaptation of Laws Order, 1957.] and the portion of the Nilgiri district known as the South-East Wynaad.
