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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Tamilnadu - Subsection

Section 1(1) in Chennai City Police Act, 1888

(1)This Act may be cited as the [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Police Act, 1888.Local extent. - (2) It extends to the whole of the City of [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] as defined in section 3.[***] [Section 1 (3) 'It shall come into force at once' was repealed by Repealing and Amending Act, 1901 (Central Act XI of 1901).]