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[Cites 0, Cited by 0] [Section 148(2)] [Section 148] [Entire Act]

State of Tamilnadu - Subsection

Section 148(2)(b) in Chennai City Municipal Corporation Act, 1919

(b)securities guaranteed [by the Central or the State Government] [The words 'the Central or the Provincial Government' were substituted for the words 'the Government of India' by the Adaptation Order of 1937 and the words 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.], or