Section 2(5) in The Chennai City Tenants Protection Act, 1921
(5)[ 'township' means a township constituted under the Mettur Township Act, 1940 (Tamil Nadu Act XI of 1940), the Courtallam Township Act, 1954 (Tamil Nadu Act XVI of 1954), the Bhavanisagar Township Act, 1954 (Tamil Nadu Act XXV of 1954), or section 4 of the TamilNadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958), or any other township constituted under any other law for the time being in force.] [Clause 5 was added by section 4 of the Madras City Tenants' Protection (Amendment) Act, 1979 (Tamil Nadu Act 2 of 1980), deemed to have come into force on the 9th January 1974.]
