Chennai City Police (Amendment) Act, 1998*
| [Tamil Nadu Act No. 18 of 1998] | [16th June, 1998] |
An Act Further to Amend the Chennai City Police Act, 1888
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-ninth year of the Republic of India as follows:-
* Received the assent of the Governor on the 16th June, 1998 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Chennai City Police (Amendment) Act, 1998.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 30.- In section 30 of the Chennai City Police Act, 1888, including the marginal leading thereto, for the expression "two hundred rupees" in two places where it occurs, the expression "one lakh rupees" shall be substituted.