Section 2(1) in The Chennai City Tenants Protection Act, 1921
(1)[ 'building' means any building, hut or other structure, whether of masonry, bricks, wood, mud or metal or any other material whatsoever used-] [Substituted Tamil Nadu Act 13 of 1960.](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;](ii)for residential purposes only, in any other area, and includes the appurtenance thereto.[(1-A) 'improvement' means any work which materially adds to the value of the land, is suitable to it and consistent with the purpose for which the land was let;] [Clause (1-A) was inserted by section 2 of the Madras City Tenants' Protection (Amendment) Act, 1926 (Madras Act VI of 1926).]
