Section 1 in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
1. Short title, extent and commencement.
(1)This Act may be called the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Lease-holds (Abolition and Conversion into Ryotwari) Act, 1963.(2)It extends to the lease-holds specified in the First Schedule.(3)It shall come into force on such date as the Government may, by notification, appoint.
