Section 2(h) in Tamil Nadu Tax On Entry of Motor Vehicles to Local Areas Act, 1990
(h)"local area" means the area within the limits of,-(i)the City of Madras as defined in the Madras City Municipal Corporation Act, 1919, or(ii)the City of Madurai as defined in the Madurai City Municipal Corporation Act, 1971, or(iii)the City of Coimbatore as defined in the Coimbatore City Municipal Corporation Act, 1981, or(iv)any other Municipal Corporation that may be constituted under any law for the time being in force, or(v)a municipality under the Tamil Nadu District Municipalities Act, 1920, or(vi)a township under the Tamil Nadu District Municipalities Act, 1920, or the Tamil Nadu Panchayats Act, 1958, or the Mettur Township Act, 1940, or the Courtrallam Township Act, 1954 or the Bhavanisagar Township Act, i954, or any other law for the time being in force, or(vii)a panchayats under the Tamil Nadu Panchayats Act, 1958 ;
