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[Cites 0, Cited by 0] [Section 1(2)] [Section 1] [Entire Act]

State of Tamilnadu - Subsection

Section 1(2)(a) in Tamil Nadu Places of Public Resort Act, 1888

(a)It shall come into force at once in every municipality constituted or deemed to have been constituted under the Tamil Nadu 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 (Second Amendment) Order, 1969.] Act V of 1920).