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

State of Tamilnadu - Subsection

Section 7(11) in The Chennai Corporation Servants Conduct Rules, 1968

(11)Tire restriction on the acquisition and possession of immovable property shall apply to the acquisition and possession of any personal interest in such property and to the acquisition and possession of such property by a Corporation servant in the name of any other person, but not to the acquisition or possession of an interest as trustee, executor or administrator only.