Section 17(3) in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956
(3)[ (a) All rules made under this Act shall be published in the [Fort St. George Gazette] [Substituted for the original sub-section (3) by section 3(v)(b) by the Tamil Nadu Cultivating tenants Protection and Payment of Fair Rent (Amendment) Act, 1961 (Tamil Nadu Act 32 of 1961) which tuns deemed to have come into force on the 2nd March 1960.] and unless they are expressed to come into force on a particular day, shall come into force on the day on which they are so published.](b)All notifications issued under this Act shall, unless they are expressed to come into force on a particular day, come into force on the day on which they are published.
