Section 2(4) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(4)"date of the commencement of this Act" means-(a)in relation 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).] 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] Act V of 1920), the date on which this Act is published in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.] [...] [The word 'and' was omitted by section 3(2)(i) of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1973 (Tamil Nadu Act 23 of 1973).].(aa)[ in relation to the City of Madurai, the first day of May 1971, and] [Inserted by section 3(2)(ii) of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1973 (Tamil Nadu Act 23 of 1973).](b)in relation to any other area, the date specified in the notification under clause (c) of sub-section (2) of section 1;
