Section 1 in The Special Rules for the Mulit-storeyed and Public Buildings, 1974
1. Short title, extent and commencement.
(1)These rules may be called the Special Rules for the Mulit-storeyed and Public Buildings, 1974.(2)They shall extend 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).].(3)They shall come into force at once.
