Section 1 in Chennai City Municipal Corporation Act, 1919
1. Title and extent.
(1)This Act maybe called the [Chennai] [Substituted for the word 'Madras' by Tamil Nadu Act 28 of 1996.] City Municipal [Corporation] [Inserted by Tamil Nadu Act 56 of 1961.] Act, 1919.(2)Except as hereinafter expressly provided, it extends only to the City of [Chennai] [Substituted for the word 'Madras' by Tamil Nadu Act 28 of 1996.].
