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[Cites 0, Cited by 0] [Section 73A(1)] [Section 73A] [Entire Act]

State of Tamilnadu - Subsection

Section 73A(1)(a) in Tamil Nadu District Municipalities Act, 1920

(a)to transfer any officer or servant of a municipality to the service of the Municipal Corporation of Chennai constituted under the [Chennai]City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919) or the Municipal Corporation of Madurai constituted under the Madurai Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971) or the Municipal Corporation of Coimbatore constituted under the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981) or any municipal corporation constituted under any law for the time being in force; or