Section 1(3) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949
(3)[ It shall come into force at once [***] [This sub-section was substituted for the original sub-section (3) as subsequently amended by section 2 of the Tamil Nadu Essential Articles Control and Requisitioning (Temporary Powers) Re-enacting, Act, 1956 (Tamil Nadu Act VI of 1956). Tamil Nadu Act VI of 1956 was deemed to have come into force on the 26th January 1956.].]
