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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

State of Tamilnadu - Subsection

Section 1(3)(b) in The Tamil Nadu Catering Establishments Act, 1958

(b)townships constituted under section 4-A of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), section 4 of the Tamil Nadu Panchayats Act, 1958 [Tamil Nadu Act XXXV of 1958] [This Act was repealed and re-enacted as the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994).], the Mettur Township Act, 1940 [Tamil Nadu Act XI of 1940] [These Acts were repealed by the Tamil Nadu District Municipalities (Amendment) Act 1994 (Tamil Nadu Act 25 of 1994).], the Courtalla m Township Act, 1954 [Tamil Nadu Act XVI of 1954] [These Acts were repealed by the Tamil Nadu District Municipalities (Amendment) Act 1994 (Tamil Nadu Act 25 of 1994).] and the Bhavanisagar Township Act, 1954 [Tamil Nadu Act XXV of 1954] [These Acts were repealed by the Tamil Nadu District Municipalities (Amendment) Act, 1994 (Tamil Nadu Act 25 of 1994).].