Section 1 in Cotton Ginning and Pressing Factories (Tamil Nadu Amendment) Act, 1948
1. Short title, extent and commencement.
(1)This Act may be called the Cotton Ginning and Pressing Factories [Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Amendment) Act 1948.(2)It extends to the whole of the [State of Tamil Nadu] [Now Tamil Nadu Government Gazette.].(3)This section shall come into force at once; and the rest of this Act, shall come into force in such areas and on such dates as the [State Government] [This word was substituted for the word 'Provincial', by the Adaptation Order of 1950.] may, by notification in the [Fort St. George Gazette] [Now Tamil Nadu Government Gazette.] , appoint.This Act was extended to the Kanyakumari district and the Shencottah taluk of the Tirunelveli district by section 3 of, and the Schedule to, the Tamil Nadu (Transferred Territory) Extension of Laws Act, 1957 (Tamil Nadu Act XXII of 1957).
