Section 112(1) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(1)All rules made under this Act [xxx] [Words 'other than those made under section 94' was omitted by section 7(7)(i) of the Tamil Nadu Land Reform (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] [xxx] [Words 'and all orders made under section III' were omitted by section 3(13)(b) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Second Amendment Act, 1972 (Tamil Nadu Act 20 of 1972).] shall be published in the Fort St. George Gazette and, unless they are expressed to come into force on a particular day, shall come into force on the day on which they are so published.
