Section 1 in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949
1. Short title, extent and commencement.
- This Act may be called the Tamil Nadu Essential Articles Control and Requisitioning Act, 1949.(2)It extends to the whole of the [State of Tamil Nadu] [This expression was substituted for the expression 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.].(3)[ It shall come into force at once [***] [This sub-section was substituted for the original sub-section (3) as subsequently amended by section 2 of the Tamil Nadu Essential Articles Control and Requisitioning (Temporary Powers) Re-enacting, Act, 1956 (Tamil Nadu Act VI of 1956). Tamil Nadu Act VI of 1956 was deemed to have come into force on the 26th January 1956.].](4)[***] [This sub-section was omitted by section 4(iv) of the Tamil Nadu Essential Articles Control and Requisitioning (Temporary Powers) Amendment Act, 1979 (Tamil Nadu Act 10 of 1979).]
