Section 2A(3) in Tamil Nadu Cultivating Tenants Protection Act, 1955
(3)[ In relation to Kanyakumari district, the expression 'the commencement of this Act, 'such commencement', 'the day this Act came into force', 'the date of coming into force of the [Tamil Nadu] [Added by section 2(i) of the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Extension to Kanyakumari District) Act. 1972 (Tamil Nadu Act 4 of 1976).] Cultivating Tenants Protection (Amendment) Act, 1956', 'the day the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Cultivating Tenants Protection (Amendment) Act, 1956' and the coming into force of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969. as amended by the Tamil Nadu Adaptation of laws (Second Amendment) Order, 1969.] Cultivating Tenants (Amendment) Act, 1956', wherever they, occur in this Act except in sub-section (1) anil (2) of this section and clause (a) of Explanation II to subsection (2) of section 3 shall be construed as referring to 'the date on which the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Cultivating Tenants Protection and Payment of Fair Rent (Extension to Kanyakumari District) Act, 1972, is first published in the Tamil Nadu Government Gazette.]]
