1. Short title, extent and commencement.-
(1) This Act may be called the Sugar-cane Act, 1934.
2[(2) It extends to the whole of India, except the 3[territories which, immediately before the 1st November, 1956, were comprised in Part B States].]
(3) This section shall come into force at once; the remaining sections of this Act shall come into force in any 4[State] on such date as the 5[State] Government may, by notification in the 6[Official Gazette], appoint in that behalf.
1. This Act has been rep. in Bihar by Bihar Act 7 of 1937, in U.P. by U.P. Act 1 of 1938; in certain districts of Madras and Andhra by Madras Act 20 of 1949, and in Punjab by Punjab Act 40 of 1953.
2. Subs. by the A.O. 1950, for sub-section (2) (w.e.f. 26-1-1950).
3. Subs. by the A.O. 1956, for "Part B States" (w.e.f. 1-11-1956).
4. Subs. by the A.O. 1950, for "Province".
5. Subs., bid., for "Provincial".
6. Subs. by the A.O. 1937, for "local Official Gazette".
7. The words "Subject to the control of the Governor-General in Council" omitted by the A.O. 1937 (1-4-1937).
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