tamil nadu act 028 of 1996 : City of Madras (Alteration of Name) Act, 1996

City of Madras (Alteration of Name) Act, 1996

TAMIL NADU ACT 028 OF 1996

05 September, 1996

An Act to after the name of the City of Madras

Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-seventh Year of the Republic of India as follows:

Section 1. Short title and commencement

(1) This Act may be called the City of Madras (Alteration of Name) Act, 1996.

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

Section 2. Definitions

In this Act, unless the context otherwise requires, Law includes any enactment, Ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument having the force of law in the whole or any part of the State of Tamil Nadu with respect to which the State Legislature has competence to make law.

Section 3. Alteration name of Madras

On and from the date appointed under sub-section (2) of section 1, for the word Madras , occurring in any law in force in this State, the word Chennai shall be substituted.

1. Received the assent of the Governor on the 5th September, 1996 and published in the Tamil Nadu Government Gazette, Extraordinary.