Section 48(2) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(2)For the purposes of application of this Act, in respect of any such adjoining area included under sub-section (1) in the urban agglomeration specified in category I, II or III in Schedule I, "commencement of this Act" shall mean the date of publication of the notification under sub-section (1) in the Tamil Nadu Government Gazette.
