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[Cites 0, Cited by 0] [Section 193] [Entire Act]

State of Tamilnadu - Subsection

Section 193(4) in Tamil Nadu District Municipalities Act, 1920

(4)The [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu of 1933).] shall publish any declaration so confirmed and it shall take effect from the date of application.