Section 4A(4) in Tamil Nadu District Municipalities Act, 1920
(4)The [Governor] [Substituted for the words 'State Government' by the tamil nadu District Municipalities (Amendment) Act 1994 (Tamil Nadu Act 25 of 1994)] may, by notification, direct that any of the provisions of this Act or of any rules made thereunder or of any other enactment for the time being in force elsewhere in the [State of Tamil Nadu] [This expression was substituted for the expression 'State of Madras' by the Tamil Nadu Adaptation of Laws order, 1970, which was deemed to have come into force on the 14th January 1969] but not in the municipality or specified area therein referred to in sub-section (1) shall apply to that municipality or area to such extent and subject to such modifications, additions and restrictions as may be specified in the notification.
