Section 1 in The Tamil Nadu Agricultural Labourer Fair Wages Act, 1969
1. [Short title and commencement] [Substituted for 'Short title, commencement and duration' by Tamil Nadu Act 24 of 1972.].
(1)This Act may be called the Tamil Nadu Agricultural Labourer Fair Wages Act, 1969.(2)(a)It shall be deemed to have come into force on the 5th day of August 1969 in the taluks in the [Thanjavur district] [Now, these taluks are in Thiruvarur and Nagapattianam districts.] specified in Schedule I.(b)The Government may, by notification, direct that the provisions of this Act shall come into force in any other area on such date as may be specified in such notification and different dates may be appointed for different areas.(3)[ This Act as amended by the Tamil Nadu Agricultural Labourer Fair Wages (Amendment) Act, 1972 (Tamil Nadu Act 24 of 1972), is hereby made permanent.] [Substituted Tamil Nadu Act 24 of 1972.][x x x] [[Sub-section 14) omitted by section 2(iii), by Tamil Nadu Act 24 of 1972. Before omission it stood as :(4)Upon the expiry of this Act, the provisions of section 8 of the Tamil Nadu General Clauses Act, 1891 (Tamil Nadu Act I of 1891) shall apply as if this Act had, then, been repealed by a Tamil Nadu Act.]]
