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[Cites 0, Cited by 0] [Section 12C] [Entire Act]

State of Tamilnadu - Subsection

Section 12C(1) in Tamil Nadu District Municipalities Act, 1920

(1)A Commissioner shall be appointed by the State Government in the case of each municipality included in Schedule IX and in the case of any other municipality notified by the State Government in this behalf. Every notification issued under this sub-section shall specify the reasons therefor.