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[Cites 0, Cited by 0] [Section 85(1)] [Section 85] [Entire Act]

State of Tamilnadu - Subsection

Section 85(1)(a) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(a)On and from the date appointed under sub-section (1) of section 26, the enactments specified in Parts I to III of the Schedule shall be amended in the manner directed therein in respect of an area which forms part of, or the whole area over which the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Municipal Corporation, a municipal council, a town panchayat or village panchayat, or a township committee constituted under any law for the time being in force, as the case may be, has jurisdiction and the provisions of the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) or the [Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958)] [This Act has been repealed and re-enacted as the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994).], as the case may be, shall continue to apply to such area subject to the notifications specified in Part I, II or III of the Schedule, as the case may be.