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State of Tamilnadu - Section

Section 11 in Tamil Nadu Urban Land Tax Act, 1966

(11)"township" means a township constituted under the Mettur Township Act, 1940 ([Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) order, 1969.] Act XI of 1940), the Courtallam Township Act, 1954 ([Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) order, 1969.] Act XVI of 1954), the Bhavanisagar Township Act, 1954, ([Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) order, 1969.] Act XXV of 1954) or section 4 of the [Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) order, 1969.] Panchayats Act, 1958 ([Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) order, 1969.] Act XXXV of 1958) or any other township constituted under any other law for the time being in force ;