Section 1(2)(iii) in The Chennai City Tenants Protection Act, 1921

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State of Tamilnadu - Subsection

Section 1(2)(iii) in The Chennai City Tenants Protection Act, 1921

(iii)any specified village within eight kilometres of the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], or of the townships referred to in sub-clause (ii) of clause (a), or of such other municipal town referred to in sub-clause (i) or township referred to in sub-clause (ii).

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State of Tamilnadu - Subsection

Section 1(2)(iii) in The Chennai City Tenants Protection Act, 1921