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[Cites 0, Cited by 0] [Section 108(2)] [Section 108] [Entire Act]

State of Tamilnadu - Subsection

Section 108(2)(a) in The Madurai City Municipal Corporation Act, 1971

(a)the amount of such leave and leave allowances, allowances for house rent, carriage hire, travelling expenses or any other allowances, gratuity or pension shall, in no case, exceed what would be admissible in the case of Government servants of similar standing and status; and