Section 2 in The Criminal Law (Tamil Nadu Amendment) Act, 1997
2. Amendment of Central Ordinance XXXVIII of 1944.
- In the Schedule to the Criminal Law Amendment Ordinance, 1944 (Central Ordinance XXVIII of 1944),-(1)in item 2, the expression beginning with the words "where the property" and ending with the words "department or authority" shall be omitted.(2)in item 4, the expression beginning with the words "where the person" and ending with the words "department or authority" shall be omitted.
