Section 2(10) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(10)"notified date" in relation to an estate, means the date appointed by a notification issued under section 1, sub-section (4), as the date on which the provisions of this Act (other than sections 1,2,4,1 7,8, [xxx] [The figure '9' was omitted by section 13(a) of the Tamil Nadu Estates (Supplementary) Act, 1956 (Tamil Nadu Act XXX of 1956), which came into force on the 3rd August 1957.] [58-A] [The figures and letter '58-A ' were inserted by section 2 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1951 (Tamil Nadu Act XVII of 1951).], 62,67 and 68) shall come into force in the estate [or where the operation of any such notification has been stayed or interrupted by order of Court, the date from which the Government have been in uninterrupted possession of the estate] [Inserted by the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1954 (Tamil Nadu Act XXXIV of 1954), which was deemed to have come into force on the 19th April 1949.] and the word "notified" shall be construed accordingly;
