Section 1(2) in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956
(2)It extends to the whole of the [State of Tamil Nadu] [Substituted for the words 'State of Madras' by the Tamil Nadu adaptation of Laws Order, 1969, as amended by the by the Tamil Nadu Adaptation of Laws (2nd Amendment) Order, 1969.] other than the areas to which the Malabar Tenancy Act, 1929 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu adaptation of Laws Order, 1969, as amended by the by the Tamil Nadu Adaptation of laws (2nd Amendment) Order, 1969.] Act XIV of 1930), extends.
