Section 1 in Tamil Nadu Inams (Supplementary) Act, 1963
1. Short title and commencement.
(1)This Act may be called 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.] Inams (Supplementary) Act, 1963.(2)It shall come into force on such date as the State 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 State Government which date shall be after the publication of the Tamil Nadu Inams (Supplementary) Amendment At, 1968 ([Tamil Nadu] [This proviso was added by section 2(f) of the Tamil Nadu Inams (Supplementary) Amendment Act, 1968 (Tamil Nadu Act 8 of 1968).] Act 8 of 1968), in the [Fort St. George Gazette.] [Now the Tamil Nadu Government Gazette.]](3)It applies to all non-ryotwari areas in the [State of Tamil Nadu] [Substituted for '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.][xxx] [The words 'except the Kanyakumari district and Shencottah taluk of the Tirunelveli district' were omitted by section 2(H) of the Tamil Nadu Inams (Supplementary) Amendment Act, 1968 (Tamil Nadu Act 8 of 1968).].
