Section 4B(2) in Tamil Nadu Official Language Act, 1956
(2)The provisions of sub-section (1) shall come into force on such date as the State Government may, by notification, appoint and different dates may be appointed in respect of -(i)Civil Courts subordinate to the High Court;(ii)Criminal Courts subordinate to the High Court;(iii)Tribunals; and(iv)Rent Courts and Revenue Courts,]
