Section 4 in The State Co-Operative Societies (Re-Constitution and Formation) Act, 1954
4. Act to over-ride certain enactments.
- The provisions of this Act shall have effect, notwithstanding anything to the contrary, in the [Madras Co-operative Societies Act, 1932] [Now the Tamil Nadu Co-operative Societies Act, 1961 (Tamil Nadu Act 53 of 1961).] (Madras Act VI of 1932), and the [Tamil Nadu] [Tamil Nadu Co-operative Land Development Banks Act, 1934 (Tamil Nadu Act X of 1934).] Co-operative, Land Mortgage Banks Act, 1934] ([Tamil Nadu] [These words were substituted for the word 'Madras' by the Tami Nadu Adaptation of Laws Older, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act X of 1934).
