Section 1 in Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Cyber law offenders, Drug offenders, Forest-offenders, Goondas, Immoral Traffic Offenders, Sand offenders, Sexual-offenders, Slum-grabbers and Video Pirates Act, 1982
1. Short Title, extent and commencement.
(1)This Act may be called the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Cyber law offenders,161 Drug offenders, [forest-offenders] [Act No.1 of 1988:- Forest Offenders are added.], Goondas, Immoral Traffic Offenders, [sand-offenders] [By Act No.16 of 2006, Sand Offenders are added], [sexual-offenders] [By Act No.20 of 2014, Sexual-offenders are added.], Slum-grabbers and [video pirates] [By Act No.32 of 2004, Video Pirates are added.] Act, 1982.(2)It extends to the whole of the State of Tamil Nadu.(3)It shall be deemed to have come into force on the 5th January 1982.
