Section 1(4) in Tamil Nadu Manual Workers (Construction Workers) Welfare Scheme, 1994
(4)It shall come into force at once in the City of [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], the City of Madurai and the City of Coimbatore and it shall come into force in other areas on such date as the State Government may by notification, appoint and different dates may be appointed for different areas.
