Section 2(2) in The Tamil Nadu Betting Tax Act, 1935
(2)Nothing in this Act shall affect the provisions of the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Police Act, 1888, (Tamil Nadu Act III of 1888), or of the [Tamil Nadu] [Substituted by the Tamil Nadu Adaptation of laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Gaming Act, 1930 ([Tamil Nadu] [Substituted by the Tamil Nadu Adaptation of laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act III of 1930) regarding the time and place at which betting on horse-races may take place.
