Section 1(4) in The Chennai City Tenants Protection Act, 1921
(4)[ The State Government may, by notification in the Fort St. George Gazette5, cancel any notification issued under sub-section (2), but cancellation shall not be deemed to affect the power of the State Government under subsection (2) again to extend this Act to such [town, township or village] [Sub-sections (4) to (6) were added by section 2(ii) of the Madras City Tenants' Protection (Amendment) Act, 1960 (Tamil Nadu Act 13 of 1960).].
