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[Cites 0, Cited by 0] [Section 1(2)] [Section 1] [Entire Act]

State of Tamilnadu - Subsection

Section 1(2)(b) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(b)[Sub-section (2) of section 3] [Substituted for the words, brackets and figures 'sub-sections (2) and (8) of section 3' by section 2(2)(b)(i) of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1973 (Tamil Nadu Act 23 of 1973).] shall apply to the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] [or to the City of Madurai] or any municipality constituted or deemed to have been constituted under the [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 (2nd Amendment) Order, 1969.] District Municipalities Act, 1920 ([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 (2nd Amendment) Order, 1969.] Act V of 1920) in the State only from such date as the Government may, by notification, appoint [and the Government may cancel or modify any such notification] [Inserted by section 2(2)(b)(ii) by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (2nd Amendment) Order, 1969.].