Section 22 in Tamil Nadu General Clauses Act, 1891
22. Determination of the times at which Acts or provisions of Acts, extended or applied by Government to certain places shall come into force.
- When, by an Act, any Government is empowered to extend or apply an Act or any provision of an Act to any place in, or to any portion of, the State, the Government may, in any order extending or applying such Act or provision or in a subsequent order, notify the time at which the same shall come into force in the place or portion of the State to which it is so extended or applied; and, unless it is otherwise provided in the Act, the [Government] [Substituted for the word 'Government' by the Adaptation Order of 1937.] may, by notification in the [Official Gazette] [Substituted for the words 'Fort St. George Gazette' by the Adaptation Order of 1937.], from time to time, postpone the time at which the Act or provision shall come into force in such place or portion of the [State] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.] or cancel the order for extending or applying the same to such place or portion of the State:Provided that no order postponing the time at which an Act or provision shall come into force, or cancelling an order for extending or applying the same, shall be made after the Act or provision has actually come into force in the place or portion of the State to which such order relates.
