Section 13A in Tamil Nadu Places of Public Resort Act, 1888
13A. [ Act to apply to areas within three miles of municipal limits. [Sections 13-A to 13-D were inserted by section 2 of the Tamil Nadu Places of Public Resort (Amendment) Act, 1947 (Tamil Nadu Act XXIII of 1947).]
- The provisions of this Act shall apply to all areas situated within a distance of three miles from the limits of any municipality, as if such areas formed part of such municipality:Provided that this section shall not apply to -(i)areas for the time being included within the limits of some other municipality, or(ii)areas to which this Act has been, or may be, extended by a notification under section 1, sub-section [(2)(b)] so long as such notification remains in force.
