(3)This section shall come into force at once, and the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, from time to time, by notification in the [Tamil Nadu Government Gazette] [Substituted by section 2 of the Tamil Nadu Pawnbrokers (Amendment) Act, 1993 (Tamil Nadu Act 1 of 1994).], apply the remaining provisions of this Act to the whole or any portion of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] of [Tamil Nadu] [Substituted for the expression 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] from such date as may be specified in the notification, and may cancel or modify any such notification.Section 1 came into force on the 23rd day of November 1942 and the remaining sections applied to certain areas of the State by notifications issued from time to time.Extended to the merged State of Pudukkottai by Tamil Nadu Act XXXV of 1949 and further 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, 1960 (Tamil Nadu Act 23 of 1960), which came into force on the 1st day of April 1961.
