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Madras Presidency - Section

Section 2 in The City of Madras (Alteration of Name) Act, 1996

2. Definitions.

- In this Act, unless the context otherwise requires, law includes any enactment, ordinance, regulation, order, bye-law, scheme, notification or other instrument having the force of law in the whole or any part of the State of Tamil Nadu with respect to which the State Legislature has competence to make law.