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[Cites 0, Cited by 3] [Section 49(2)] [Section 49] [Entire Act]

State of Tamilnadu - Subsection

Section 49(2)(c) in Tamil Nadu District Municipalities Act, 1920

(c)[] [These words added by section 41 (ii)(c) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)] interested in a subsisting contract made with, or any work being done for, the municipal council except as a shareholder (other than a director) in a [company] [Substituted for the words 'an incorporated company' by section 41(ii)(d) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).]: