Section 3(13) in Chennai City Municipal Corporation Act, 1919
(13)[ "latrine" means a place set apart for defecating or urinating or both and includes a closet of the dry or water-carriage type and urinal;] [Substituted by section 3 (viii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).][(13-A) "local authority" includes a cantonment authority;] [Substituted by section 3(viii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).][(13-AA) "metropolitan area" means the area comprised within the limits of the city of [Chennai] [Inserted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1994 (Tamil Nadu Act 26 of 1994).], specified by the Governor by public notification under clause (c) of Article 243-P of the Constitution;][(13-B) "milk" means the milk of a cow, buffalo, goat, ass or other animal and includes cream, skimmed milk, separated milk and condensed, sterilized or desicated milk, or any other product of milk;] [Substituted by section 3(viii) of the Tamil Nadu Act 56 of 1961.][(13-C) "municipal area" means the territorial area of the Municipal Corporation of [Chennai] [Inserted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1991 (Tamil Nadu Act 26 of 1994).] as is notified by the Governor under clause (d) of Article 243-P of the Constitution;]
