Section 14 in Tamil Nadu Metropolitan Planning Committee Act, 2009
14. Amendment of section B.
(1)In section 3 of the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919) (hereafter referred to as the 1919 Act), clause (13-AA) shall be omitted.(2)Omission of section 27-B. - Section 27-B of the 1919 Act shall be omitted.
