- From the date on which the provisions of this Act other than sections 1, 3 and 6 come into force in any local area, the enactments mentioned in [Schedule I] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] shall cease to be in force in such area to the extent specified in the fourth column thereof :Provided that the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government may, by notification, declare that the provisions of this Act other than sections 1, 3 and 6 shall cease to be in force in any local area on such dates as may be specified in the notification and thereupon the enactments mentioned in [Schedule I] [This word and figure were substituted for the words 'the Schedule' by the Tamil Nadu Prohibition (Amendment) Act, 1958 (Tamil Nadu Act VIII of 1958), section 2.] with any subsequent statutory modifications thereof shall revive and come into force in such area with effect on and from such date.[Explanation. - For the removal of doubts, it is hereby declared that if a notification is issued in pursuance of the foregoing proviso, in respect of any area which formerly formed part of the State of Pudukkottai, [***] [This Explanation was added by section 10 (3) of the Tamil Nadu merged States (Laws)Act, 1949 (Tamil Nadu Act XXXV of 1949,) which come into force on the1st January 1950.] the enactments mentioned in [Schedule I] [This word and figure were substituted for the words 'the Schedule' by the Tamil Nadu Prohibition (Amendment) Act, 1958 (Tamil Nadu Act VIII of 1958), section 2.] with any subsequent statutory modifications thereof shall come into force in such area with effect on and from such date as may be specified in the notification.]
