Section 1 in The Tamil Nadu Cinemas (Regulation) Act, 1955
1. Short title, extent and commencement.
(1)This Act may be called 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.] Cinemas (Regulation) Act, 1955.(2)It extends to the whole of the State of Tamil Nadu.(3)It shall come into force on such date as the Government may, by notification, appoint.Note. - This Act came into force in the 30th May 1956, vide G. O. Ms. No. 1544, Home, dated 26th May, 1956. This Act was extended to the Kanyakumari district and Shenkottah taluk of the Tirunelveli District by section 3 of and the Schedule to, the Madras (Transferred Territory) Extension of Laws Act, 1957 (Tamil Nadu Act XXII of 1957) repealing the corresponding law in force in that territory.
