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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(6) in The Chennai Corporation Servants Conduct Rules, 1968

(6)Whenever a Corporation servant by inheritance, succession or bequest becomes possessed of immovable property in the place in which he is employed or of such interest in such immovable properly as contemplated by this rule, he shall communicate all particulars thereof through the usual channel to the prescribed authority.