Tamil nadu act 001 of 1999 : Chennai City Police (Amendment) Act, 1999

Preamble

Chennai City Police (Amendment) Act, 1999*

[Tamil Nadu Act No. 1 of 1999][12th March, 1999]

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 Fiftieth Year of the Republic of India as follows:-

* Received the assent of the Governor on the 12th March, 1999 and published in the Tamil Nadu Government Gazette, Extraordinary.

Section 1. Short title and commencement

1. Short title and commencement.- (i) This Act may be called the Chennai City Police (Amendment) Act, 1999.

(ii) It shall come into force on such date as the State Government may, by notification, appoint.

Section 2. Amendment of section 35

2. Amendment of section 35.- In section 35 of the Chennai City Police Act, 1888 (Act III of 1888), the expression "coffee-house" shall be omitted.

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