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State of Tamilnadu - Section

Section 2 in Tamil Nadu Rinderpest Act, 1940

2. Not apply to Rinderpest Act.

- Nothing contained in the [Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws (Second Amendment) Order 1969.] Cattle Disease Act, 1866 ([Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws (Second Amendment) Order 1969.] Act II of 1866) shall apply to the disease of rinderpest in any area to which the provisions of this Act 1866 ([Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws (Second Amendment) Order 1969.] Act II of 1866), have been applied by notification under sub-section (3) of section 1 so long as such notification remains in force.