Section 1(3) in Tamil Nadu Debt Conciliation Act, 1936
(3)It shall come into force on such date as the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order. 1950.] may, by notification, appoint.This Act came into force on the 1st January 1937. This Act was extended to the merged State of Pudukkottai by section 3 of, and the First Schedule to, the Tamil Nadu Merged States (Laws) Act, 1949 (Tamil Nadu Act XXXV of 1949).
