Section 8 in Rules Under The Tamil Nadu Agricultural Pests And Diseases Act, 1919
8.
No compensation shall be paid in respect of 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.] which are suitable for the cultivation of ragi (Eleusince Coracana) between the 1st January and the 30th September, in the districts of [Anantapur] [These districts are now form part of Andhra Pradesh State.], [Bellary] [These districts are now form part of Andhra Pradesh State.], [Chittoor] [These districts are now form part of Andhra Pradesh State.], [Kumool] [These districts are now form part of Andhra Pradesh State.] and Coimbatore and between the 1st April to the 30th September in the other districts of the Province of Madras.
