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[Cites 0, Cited by 1] [Section 1(2)] [Section 1] [Entire Act]

State of Tamilnadu - Subsection

Section 1(2)(ii) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(ii)[ Where this Act had, under the provision to sub-clause (i) ceased to apply to any such municipality or city as is mentioned in that proviso, the Government may, by notification, apply this Act, except sub-section (2) of section 3, to any such municipality or city with effect from such date as may be specified in the notification.] [This sub-clause was inserted by section 2(2)(a)(ii) of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1973 (Tamil Nadu Act 23 of 1973).]