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[Cites 0, Cited by 0] [Section 88(2)] [Section 88] [Entire Act]

State of Tamilnadu - Subsection

Section 88(2)(a) in Chennai City Municipal Corporation Act, 1919

(a)the amount of any such leave and leave allowances, [allowances for house-rent, carriage hire, travelling expenses or any other allowances] [Inserted by Tamil Nadu Act 15 of 1965.] gratuity or pension shall in no case without the special sanction of the State Government exceed what would be admissible in the case of Government servants of similar standing and status; and