Section 3(19) in Tamil Nadu General Clauses Act, 1891
(19)"Movable property".- "Movable property" shall mean property of every description except immovable property;[(19-A) "notification" shall mean a notification published in the Official Gazette;] [Inserted by section 3 of the Second Schedule to the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955). In so far as this Act applies to the added territories, this clause was inserted by section 4 of, and the Second Schedule to, the Tamil Nadu (Added Territories) Extension of Laws (No. 2) Act, 1961 (Tamil Nadu Act 39 of 1961).]
