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State of Tamilnadu - Section

Section 14 in Tamil Nadu Gaming Act, 1930

14. Repeal.

- Clause (10) and the last paragraph of section 3 and sections 6, 7 and 9 of the [Towns Nuisances Act, 1889] [Now the Tamil Nadu Towns Nuisances Act, 1889.] [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 Act III of 1889), are hereby repealed.