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[Cites 0, Cited by 0] [Section 1(2)] [Section 1] [Entire Act]

State of Tamilnadu - Subsection

Section 1(2)(b) in Tamil Nadu Places of Public Resort Act, 1888

(b)The State Government may, by notification, extend all or any of the provisions of this Act to any other local area in the State except the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] from such date as may be specified in such notification and may cancel or modify any such notification.