22. Determination of the times at which Acts or provisions of Acts extended or applied by Government to certain places shall come into force.
- When, by an Act any Government is empowered to extend or apply an Act or any provision of an Act to any place in, or to any portion of, the [State] [The word 'State' was substituted for 'Province' by the Adaptation of Laws Order, 1950.] the Government may, in any order extending or applying such Act or provision or in a subsequent order, notify the time at which the same shall come into force in the place or portion of the [State] [The word 'State' was substituted for 'Province' by the Adaptation of Laws Order, 1950.] to which it is so extended or applied; and, unless it is otherwise provided in the Act, the Government may, by notification in the [Official Gazette] [These words were substituted for the words 'Fort St.George Gazette' by the Adaptation of Laws Order, 1937.] from time to time postpone the time at which the Act or provision shall come into force in such place or portion of the [State] [The word 'State' was substituted for 'Province' by the Adaptation of Laws Order, 1950.] or cancel the order for extending or applying the same to such place or portion of the [State] [The word 'State' was substituted for 'Province' by the Adaptation of Laws Order, 1950.]:Provided that no order postponing the time at which an Act or provision shall come into force, or cancelling an order for extending or applying the same, shall be made after the Act or provision has actually come into force in the place or portion of the [State] [The word 'State' was substituted for 'Province' by the Adaptation of Laws Order, 1950.] to which such order relates.[Chapter - IV] [Chapter IV was inserted by Adaptation of Laws Order, 1937.] Application To Ordinances and Regulations
