Section 13 in The Chennai City Tenants Protection Act, 1921
13. Restriction on the application of the Transfer of Property Act.
- In its application to 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).], [and to any [municipal town, township or village] [These words were inserted by section 9 of the Madras City Tenants' Protection (Amendment) Act, 1955 (Tamil Nadu Act XIX of 1955).] to which this Act is extended], the Transfer of Property Act, 1882 (Central Act IV of 1882), shall, to the extent necessary to give effect to the provisions of this Act, be deemed to have been repealed or modified.
