Section 2(b) in The Sugarcane Cess (Validation) Act, 1961
(b)" State Act" means any of the following Acts as in force in any State from time to time, by way of amendment or adaptation, namely:-(i) The Andhra Pradesh (Andhra Area) Sugar Factories Control Act, 1949 ; (Act XX of 1949 .) 1The Act (except s. 5) has been brought into force in different States as under:- Date State Notification 1- 10- 1961 Mysore G. S. R. 1190, dated 23- 9- 1961 , Gazette of India, Pt. II, Sec. 3 (i), p. 1420. 27- 12- 1961 Gujart G. S. R. 1542, dated 27- 12- 1961 , ibid, Extraordinary, p. 597. 16- 12- 1961 Madhya G. S. R. 1491, dated 19- 12- 1961 , radesh ibid., p. 1847 . 31- 12- 1961 Bihar G. S. R. 1492, dated 19- 12- 1961 , ibid., p. 1847 . 31- 12- 1961 Maharashtra G. S. R. 1543, dated 29- 12- 1961 , inary, p. 599. 5- 1- 1962 Andhra G. S. R. 42, dated 4- 1- 1962 , ibid., Pradesh Extraordinary p. 51. 1- 3- 1962 Madras G. S. R. 255, dated 26- 2- 1962 , ibid., Extraordinary p. 109.(ii)The Andhra Pradesh (Telengana Area) Sugarcane Cess Act, 1953 ; (Act IX of 1953 .)(iii)The Bihar Sugar Factories Control Act, 1937 ; (Bihar Act VII of 1937 .)(iv)The Bombay Sugarcane Cess Act, 1948 ; (Bombay Act LXXXII of 1948 ).(v)The Bombay Sugarcane Cess (Extension) Act, 1958 ; (Bombay Act LIV of 1958 ).(vi)The Hyderabad Sugarcane Cess Act, 1953 ; (Hyderabad Act IX of 1953 ).(vii)The Madhya Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1958 ; (Madhya Pradesh Act 1 of 1959 ).(viii)the Madras Sugar Factories Control Act, 1949 ; (Madras Act XX of 1949 ).(ix)The Madras Sugar Factories Control (Mysore Amendment and Validation of Levy of Cess) Act, 1959 ; (Mysore Act 19 of 1959 ).(x)The Mysore Sugarcane Cess Act, 1958 . (Mysore Act 27 of 1958 ).
