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[Cites 0, Cited by 0] [Section 3B(3)] [Section 3B] [Entire Act]

State of Tamilnadu - Subsection

Section 3B(3)(a) in Tamil Nadu District Municipalities Act, 1920

(a)The Governor may, by notification/exclude from a [transitional area] [Substituted for the word 'Panchayat Town' by the Tamil Nadu District Municipalities (Amendment) Act, 2004 (Tamil Nadu Act 24 of 2004)] any area comprised therein, provided that the population of the [transitional area] [Substituted for the words 'Panchayat Town' by the Tamil Nadu District Municipalities (Amendment) Act 2004 (Tamil Nadu 24 of 2004)] after such exclusion, is not less than [thirty thousand] [Substituted by the Tamil Nadu District Municipalities (Amendment) Act, 2004 (Tamil Nadu Act 24 of 2004)].