Section 2(2) in Tamil Nadu Installation of Oil Engines (Temporary Permission) Act, 1954
(2)Permission granted under sub-section (1) shall be valid for a period of one year from the date of the grant and, subject to that condition, shall be deemed to be permission granted by the Commissioner, Corporation of [Chennai] [Substituted for the words 'Madras' by the City of Madras (Alteration of Name Act, 1996 (Tamil Nadu Act 28 of 1996).], the Municipal Council, the District Board or the Panchayat, as the case may be, under the [Chennai] [Substituted for the words 'Madras' by the City of Madras (Alteration of Name Act, 1996 (Tamil Nadu Act 28 of 1996).] City Municipal Act, 1919 ([Tamil Nadu] [Substituted for the words 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] [Act IV of 1919)] [Now it is renamed as Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919)], the [Tamil Nadu] [Substituted for the words 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] District Municipalities Act, 1920 ([Tamil Nadu] [Substituted for the words 'Madras' by the Tamil Nadu Adaptation of laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act V of 1920), the [Tamil Nadu] [Substituted for the words 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] District Boards Act, 1920 ([Tamil Nadu] [Substituted for the words 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of laws (Second Amendment) Order, 1969.] [Act XIV of 1920)] [Now Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994)], or the [Tamil Nadu] [Substituted for the words 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Village Panchayats Act, 1950 ([Tamil Nadu] [Substituted for the words 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969] [Act X of 1950)] [Now Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994)].
