Section 1(4) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(4)It shall come into force on such date as the Government may, by notification, appoint:[Provided that in respect of the transferred territory, it shall come into force on a date to be appointed by the Government which date shall be after the publication of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1964, in the] [Proviso was added by section 2(ii) by section 2(i) of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1964 (Tamil Nadu Act 33 of 1964).] [Fort St. George Gazette.] [Now the Tamil Nadu Government Gazette.]
