Section 1 in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
1. Short title, application [and commencement] [Substituted for the words 'commencement and duration' by Tamil Nadu Act 23 of 1973.].
(1)This Act may be called the [Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (2nd Amendment) Order, 1969.] Buildings (Lease and Rent Control) Act, 1960.(2)[(i)] [Clause (a) of sub-section (2) was renumbered as sub-clause (i) of that sub-section by Tamil Nadu Act 23 of 1973, with effect from 30.6.1973.] This Act [except sub-section (2) of section 3] [Substituted for 'except sub-sections (2) and (8) of section 3 by section 2(2)(a)(i)(A)' Tamil Nadu Act 23 of 1973, with effect from 30.6.1973.] shall apply to the City of [Chennai] [Substituted for the word 'Madras' by the Tamil Nadu Act 28 of 1996.] [and to the City of Madurai] [Inserted by Tamil Nadu Act 23 of 1973, w.e.f. 30.6.1973.] and to all municipalities constituted or deemed to have been constituted under the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (2nd Amendment) Order, 1969.] District Municipalities Act, 1920 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (2nd Amendment) Order, 1969.] Act V of 1920) in the State:Provided that the Government may, by notification, direct that this Act shall cease to apply to any municipality specified therein or to the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] [or to the City of Madurai] [Inserted by section 2(2)(i)(C) of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1973 (Tamil Nadu Act 23 of 1973).] from such date as may be mentioned in the notification.(ii)[ Where this Act had, under the provision to sub-clause (i) ceased to apply to any such municipality or city as is mentioned in that proviso, the Government may, by notification, apply this Act, except sub-section (2) of section 3, to any such municipality or city with effect from such date as may be specified in the notification.] [This sub-clause was inserted by section 2(2)(a)(ii) of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1973 (Tamil Nadu Act 23 of 1973).](b)[Sub-section (2) of section 3] [Substituted for the words, brackets and figures 'sub-sections (2) and (8) of section 3' by section 2(2)(b)(i) of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1973 (Tamil Nadu Act 23 of 1973).] shall apply to the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] [or to the City of Madurai] or any municipality constituted or deemed to have been constituted under the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (2nd Amendment) Order, 1969.] District Municipalities Act, 1920 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (2nd Amendment) Order, 1969.] Act V of 1920) in the State only from such date as the Government may, by notification, appoint [and the Government may cancel or modify any such notification] [Inserted by section 2(2)(b)(ii) by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (2nd Amendment) Order, 1969.].(c)The Government may, by notification, apply all or any of the provisions of this Act except sub-section (2) of section 3, to any other area in the State with effect from such date as may be specified in the notification, and may cancel or modify any such notification.(d)[ Upon the issue of a notification under the proviso to sub-clause (i) of clause (a) or of a notification of cancellation under clause (b) or clause (c), this Act, or, as the case may be, the provision thereof, shall cease to apply, except as respects things done or omitted to be done before such cesser; and section 8 of the Tamil Nadu General Clauses Act, 1891 (Tamil Nadu Act I of 1891), shall apply upon such cesser as if this Act or such provision had then been repealed by a Tamil Nadu Act; but such cesser shall not be deemed to affect the power of the Government under sub-clause (ii) of clause (a) or under clause (b) or clause (c) again to apply this Act or any such provision to any area mentioned in that sub-clause or clause.] [This sub-clause was inserted by section 2(2)(a)(ii) of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1973 (Tamil Nadu Act 23 of 1973).]
