(1)This Act may be called the [Tamil Nadu] [These words were 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.] Prohibition Act, 1937.(2)It extends to the whole of the [State of Tamil Nadu] [This expression was substituted for the expression 'State of Madras' by 14th January 1969.].(3)(a)This section and sections 3 and 6 shall come into force in the whole of the [State of Tamil Nadu] [This expression was substituted for the expression 'State of Madras' by 14th January 1969.] at once.(b)The rest of this Act shall come into force-(i)in the district of Salem, at once ; and(ii)in any other local area in, 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.] on such date as the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government may, by notification, appoint.
