Section 2A(2) in Tamil Nadu Cultivating Tenants Protection Act, 1955
(2)[ In relation to the added territories, the expressions 'the commencement of this Act, 'such commencement/ 'the day this Act comes into force,' 'the date of coming into force of the [Tamil Nadu] [Added by section 3(H) of the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Extension to Added Territories) Act, 1963 (Tamil Nadu Act 33 of 1963).] Cultivating Tenants Protection (Amendment) Act, 1956,' 'the day of the Tamil Nadu Cultivating Tenants Protection (Amendment) Act, 1956, comes into force,' and 'the coming into force of the Tamil Nadu Cultivating Tenants Protection (Amendment) Act, 1956' wherever they occur in this Act except in sub-section (1) of this section and clause (a) of, and Explanation II to, sub-section (2) of seel ion 3 shall be construed as referring to the date on which the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Extension to Added Territories) Act, 1963, is first published in the [Port St. George Gazette] [Now the Tamil Nadu Government Gazette.]].
