Section 1 in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954
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.] Electricity Supply Undertakings (Acquisition) Act, 1954.(2)It extends to the whole of 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.].(3)It shall come into force at once.
