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[Cites 0, Cited by 17] [Entire Act]

State of Tamilnadu - Section

Section 3 in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971

3. It should come into force on such date as the Government may, by notification, appoint and different dates may be appointed for different areas and for different provisions of this Act:

Provided that any reference in any such provision to the commencement of this Act shall be construed as a reference to the coming into force of that provision.