Section 1(2) in Tamil Nadu Impartible Estates Act, 1904
(2)Extent. - It extends to the whole of the Presidency of [State of Tamil Nadu] [Substituted for 'Presidency of Madras' by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January 1969.] [xxx] [The words 'except the districts of Malabar and South Kanara were omitted by the Madras Adaptation of Laws Order, 1957.]
