Section 11(2) in The Tamil Nadu (Added Territories) Extension of Laws Act, 1962
(2)The Act aforesaid shall be amended as follows, that is to say,-(i)to sub-section (4) of section 1, the following proviso shall be added, namely:-Provided that in relation to the added territories, all the provisions of this Act shall come into force on such date as the Government may, by notification, appoint; and different dates may be appointed for different areas and for different provisions of this Act;(ii)in section 6,-(a)clause (1) shall be re-numbered as clause (1-a), and before the clause (1-a) as so re-numbered, the following clause shall be inserted, namely:-"(1) "added territories" means the territories specified in the Second Schedule to the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 (Central Act 56 of 1959);"(b)after clause (7), the following clause shall be inserted, namely:-"(7-a) "date of commencement of the Act" and "date of the commencement of this Act", in relation to the added territories mean the date of the commencement of the provision in which the expression occurs and";(iii)to section 120, the following proviso shall be added, namely:- Provided that nothing contained in this section shall apply to the added territories".
