(1)This Act may be called the Madras Towns Nuisances Act, 1889.Local extent(2)Section 1 of this Act extends to the whole of the Presidency of Fort St. George. The remaining sections extend to all towns in the said Presidency which, may have been or may hereafter be declared to be municipalities under Madras Act IV of 1884,3 or other Act of the same nature for the time being in force; and the State Government may from time to time by notification in the Official Gazette, extend such sections or any part or parts thereof permanently or for a time or for specified occasions only, from such date as may be specified in the notification, to any other local area in the Presidency of Port St. George, outside the limits of the Town of Madras, and may cancel or modify any such notification.
