2. (a) (i) This Act, except sections 19, 47 and 48, shall be deemed to have come into force in the City of Madras on the 1st day of July 1963 and sections 19 and 47 shall be deemed to have come into force in the City of Madras on the 21st May 1966.
(ii)Section 48 shall come into force on the date of the publication of this Act in the [Fort. St. George Gazette.] [Now the Tamil Nadu Government Gazette.](b)The Government may, by notification, direct that this Act shall come into force on such date as may be specified in the notification in -(i)any of other municipal town ; or(ii)any township ; or(iii)any area specified in the notification and within sixteen kilometers of the City of Madras or such municipal town or township.(3)The Government may, by notification, cancel any notification issued under clause (b) of sub-section (2) but the cancellation shall not be deemed to affect the power of the Government under clause (b) of sub-section (2) again to bring this Act into force in such municipal town or township or area.(4)A draft of any notification proposed to be issued under clause (b) of sub-section (2) or sub-section (3) shall be laid on the table of the Legislative Assembly and the notification shall not be issued unless the Assembly approves the draft either without modification or addition or with modifications or additions; and upon such approval being given, the notification shall be issued in the form in which it has been approved and such notification on being so issued shall be published in the [Fort. St. George Gazette.] [Now the Tamil Nadu Government Gazette.] and shall thereafter be of full force and effect.
