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State of Tamilnadu - Section

Section 29C in Chennai City Municipal Corporation Act, 1919

29C. Neither the commissioner nor any municipal officer or servant shall directly or indirectly purchase any property at any sale of distrained property held under the foregoing rules.] [Rule 27 tuas substituted by section 96(v) of the Madras City Municipal (Amendment) Act, 196 2 (Tamil Nadu Act 56 of 1961).]