Section 4 in The Tamil Nadu Canals and Public Ferries Act, 1890
4. Power to apply Act to any line of navigation.
- The [State Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may, by notification in the [Official Gazette] [Substituted for the words 'Fort St. George Gazette' by the Adaptation Order of 1937.], declare any line of navigation to be subject to the provisions of this Act from the date to be named in such notification, and may in like manner cancel or modify any such notification.
