Section 2(1)(j) in Tamil Nadu Laws (Special Provisions) Act, 2008

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

(j)"relevant law" means in case of-

(i)the Chennai Metropolitan Development Authority, the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972);

(ii)the Chennai City Municipal Corporation, the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919);

(iii)the Municipalities and Town Panchayats, the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920); and

(iv)the Panchayat Unions and Village Panchayats, the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994);

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