(1)This Act may be called the [Tamil Nadu] [These words were 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.] Rinderpest Act, 1940.(2)It extends to the whole of the [State of Tamil Nadu] [This expression was substituted for the expression 'state of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.].(3)This section shall [come into force] [Section I came into force on the 17th December 1940. The remaining sections have been applied to certain portions of the State by notification from time to time.] at once, and the [State] [This word was substituted for the word 'Provincial' by the Adaptation order of 1950.] Government may, from time to time, by notification in the Fort St. George Gazette apply all or any of the remaining provisions of this Act to the whole or any portion of the [State of Tamil Nadu] [This expression was substituted for the expression 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order 1969.] from such date and for such period, if any, as may be specified in the notification, and may cancel or modify any such notification.
