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[Cites 0, Cited by 0] [Section 303(2)] [Section 303] [Entire Act]

State of Tamilnadu - Subsection

Section 303(2)(f) in Tamil Nadu District Municipalities Act, 1920

(f)as to the matters mentioned in rule 37 of the Taxation and Finance Rules in Schedule IV; as to the conditions on which grants-in-aid shall be paid from the municipal fund for purposes of education and medical relief and as to the conditions on which grants and loans may be made to co-operative building societies;