Section 1(3) in Cotton Ginning and Pressing Factories (Tamil Nadu Amendment) Act, 1948
(3)This section shall come into force at once; and the rest of this Act, shall come into force in such areas and on such dates as the [State Government] [This word was substituted for the word 'Provincial', by the Adaptation Order of 1950.] may, by notification in the [Fort St. George Gazette] [Now Tamil Nadu Government Gazette.] , appoint.This Act was extended to the Kanyakumari district and the Shencottah taluk of the Tirunelveli district by section 3 of, and the Schedule to, the Tamil Nadu (Transferred Territory) Extension of Laws Act, 1957 (Tamil Nadu Act XXII of 1957).
