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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

State of Tamilnadu - Subsection

Section 1(3)(c) in The Chennai City Tenants Protection Act, 1921

(c)in any area in a district as defined in the [Tamil Nadu] [These words were substituted for the word 'Madras' by 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.] District Boards Act, 1920 ([Tamil Nadu] [The Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958) was repealed by the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) and the later Act is in force now.] Act XIV of 1920)], which is comprised within the local limits of a panchayat constituted under the [Tamil Nadu] [These words were substituted for the word 'Madras' by 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.] Village Panchayats Act, 1950 ([Tamil Nadu] [The Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958) was repealed by the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) and the later Act is in force now.] Act X of 1950) or of a panchayat or panchayat union constituted under the [Tamil Nadu] [These words were substituted for the word 'Madras' by 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.] Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958) [The Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958) was repealed by the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) and the later Act is in force now.], by the panchayat or by the panchayat union council concerned,