Section 3(31) in Tamil Nadu General Clauses Act, 1891
(31)"Sub-section".- "sub-section" shall mean a sub-section of the section in which the word occurs;[(31-a) "Tamil Nadu Act" shall mean an Act made by the Governor of Fort St. George in Council under the Indian Councils Acts, 1861 to 1909 or any of those Acts, or the Government of India Act, 1915, or by the Local Legislature or the Governor of the Presidency of Madras under the Government of India Act or by the Provincial Legislature of Madras under the Government of India Act, 1935, or by the Legislature of the State of Madras or Tamil Nadu under the Constitution;] [Clause (31 a) was inserted by paragraph 5 of, and the Schedule to, the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which came into force on the 14th January, 1969.]
