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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(6) in Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1975

(6)For the purposes of this section, a presidency town shall be deemed to be a district and the chief judge or the principal judge of the city civil court therein, shall be deemed to be the district judge of the district.