City Of Madras (Alteration Of Name) Act, 1996

S Tamil Nadu 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com City Of Madras (Alteration Of Name) Act, 1996 28 of 1996 CONTENTS 1. Short Title And Commencement 2. Definitions 3. Alteration Of Name Of City Of Madras City Of Madras (Alteration Of Name) Act, 1996 28 of 1996 An Act to alter the name of 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:-- 1. Published in the Tamil Nadu Government Gazette Extraordinary, dated the 6th September 1996.(Issue No.452). 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. 2. Definitions :- In this Act, unless the context otherwise requires, law includes any enactment, ordinance, regulation, order, by-law, 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. 3. Alteration Of Name Of City 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.

Act Metadata
  • Title: City Of Madras (Alteration Of Name) Act, 1996
  • Type: S
  • Subtype: Tamil Nadu
  • Act ID: 22708
  • Digitised on: 13 Aug 2025