Section 2(1)(i) in The Chennai City Tenants Protection Act, 1921

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State of Tamilnadu - Subsection

Section 2(1)(i) in The Chennai City Tenants Protection Act, 1921

(i)for residential or non-residential purposes in the City of [Chennai] [Substituted for 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], in the municipal towns of Coimbatore, [Madurai] [Every local area, which immediately before the 1st May 1971 was constituted as the Madurai Municipality under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), was deemed to be the City of Madurai under the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971). Vide section 511 of the latter Act read with rule 2 in Schedule VII thereto.], Salem and Tiruchirappall [in the townships of Kodaikanal, Avadi, Kathiwakkam, Ambattur, Madhavaram, Bhavanisagar, Courtallam and Mettur or in such other municipal town or township as the Government may, by notification, specify and in any village within eight kilometres of the City of [Chennai] [This expression was substituted for the original expression by section 4 of the Madras City Tenants Protection (Amendment) Act, 1979 (Tamil Nadu Act 2 of 1980), which deemed to have come into force on the 9th January 1974.] or of the municipal towns or town or township aforesaid;]

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State of Tamilnadu - Subsection

Section 2(1)(i) in The Chennai City Tenants Protection Act, 1921