Section 9(2) in Tamil Nadu Industrial Township Area Development Authority Act, 1997
(2)Subject to the modifications referred to in sub-section (1), the provisions of the Factories Act, 1948 (Central Act LXIII of 1948) and the Tamil Nadu Public Health Act, 1939 (Tamil Nadu Act III of 1939) shall, however, apply in relation to such industrial unit including the provisions relating to appeal revision, inspection and other provisions, as they may apply to any industrial unit situated outside die Industrial Township area.Explanation. - An order passed granting or refusing a licence or approval under this section shall be, deemed to be an order passed under the Factories Act, 1948 (Central Act LXIII of 1948) or Tamil Nadu Public Health Act, 1939 (Tamil Nadu Act III of 1939) as the case may be and the provisions of the said Act shall apply as if it were an order passed under the said Acts.
