Section 7(1) in Tamil Nadu Cultivating Tenants Protection Act, 1955
(1)The State Government may [x x x] [The words 'by notification in the Fort St. George Gazette' were omitted by section 2(v)(a) of the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Amendment) Act, 1961 (Tamil Nadu Act 32 of 1961), which was deemed to have come into force on the 2nd March 1960.], make rules to-carry out the purposes of this Act.
