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State of Tamilnadu - Section

Section 26 in Mappilla Marumakkattayam Act, 1939

26. State Government to make rules.

- The [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government may make rules consistent with this Act to carry out the provisions thereof and these rules shall have effect as if enacted in this Act from the date of publication of the same in the [Fort St. George Gazette.] [Now Tamil Nadu Government Gazette.]