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[Cites 0, Cited by 0] [Section 3A(2)] [Section 3A] [Entire Act]

State of Tamilnadu - Subsection

Section 3A(2)(vi) in Tamil Nadu Town Panchayat Establishment (Punishment and Appeal) Rules, 1988

(vi)Replacement of the service of a town panchayat servant, whose services had been borrowed from a State or Central Government or any other local authority under the control of the State Government from which the services of such servant had been borrowed; and