Section 1 in Tamil Nadu Estates Communal Forest and Private Lands (Prohibition of Alienation) Act, 1947
1. Short title, extent and commencement.
(1)This Act may be called the [Tamil Nadu] [Received the assent of the Governor-General on the 25th October 1947 and first published in the Fort St. George Gazette Extraordinary, dated the 25th October 1947.] Estates Communal, Forest and Private Lands (Prohibition of Alienation) Act, 1947.(2)It extends to all estates in the [State of Tamil Nadu] [Substituted for the expression 'State of Madras' by the Tamil Nadu Adaptation of Laws Order. 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] governed by the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Estates Land Act, 1908 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act I of 1908).(3)It shall come into force at once.Notes. - This Act came into force on the 25th day of October 1947.
