Section 1 in The Tamil Nadu Acquisition of Hoardings Act, 1985
1. Short title, extent and commencement.
(1)This Act may be called the Tamil Nadu Acquisition of Hoardings Act, 1985.(2)It extends to the whole of the State of Tamil Nadu.(3)It shall,-(i)be deemed to have come into force in the City of [Chennai] [Substituted for 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] on the 10th July 1985; and(ii)come into force in any other local area in the State of Tamil Nadu, on such date as the Government may, by notification, appoint; and different dates may be appointed for different local areas.
