Section 1(2) in Tamil Nadu Inams (Supplementary) Act, 1963
(2)It shall come into force on such date as the State Government may, by notification, appoint:[Provided that in respect of the transferred territory, it shall come into force on a date to be appointed by the State Government which date shall be after the publication of the Tamil Nadu Inams (Supplementary) Amendment At, 1968 ([Tamil Nadu] [This proviso was added by section 2(f) of the Tamil Nadu Inams (Supplementary) Amendment Act, 1968 (Tamil Nadu Act 8 of 1968).] Act 8 of 1968), in the [Fort St. George Gazette.] [Now the Tamil Nadu Government Gazette.]]
