24. Amendment of [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 1888.
(1)If the provisions of this Act have been applied to the City of [Chennai] [Substituted for the word 'Madras' by section 3 of the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] by a notification under sub-section (3) of section 1, section 28 of the provisions of this Act have been applied shall after the expiry of three months from the date of such application and so long as such notification is in force, have effect as if the word "Pawnbroker" occurring in four places therein and the words "in pawn" were omitted.(2)Nothing contained in this Act shall be deemed to exempt pawnbrokers from the operation of section 66 of the [Chennai] [Substituted for the word 'Madras' by section 3 of the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Police Act, 1888 ([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 1888).
