Section 1 in Tamil Nadu Irrigation Tanks (Improvement) Act, 1949
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.] Irrigation Tanks (Improvement) Act, 1949.(2)It extends to the whole of the [State of Tamil Nadu] [Substituted for 'Province of Madras' by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1970.].(3)It shall come in to force at once.This Act was extended to the merged State of Pudakkottai by section 3 of, and the First Schedule to, the Tamil Nadu Merged States (Laws) Act, 1949 (Tamil Nadu Act XXXV of 1949).This Act was further extended to the Kanyakumari district and the Shencotah taluk of the Tirunelveli district by section 28 of the Tamil Nadu (Transferred Territory) Ryotwari Settlement Act, 1964 (Tamil Nadu Act 30 of 1964).
