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State of Tamilnadu - Section

Section 111 in The Madurai City Municipal Corporation Act, 1971

111. Power to grant leave to establishment.

(1)The authority competent to grant leave to the officers and servants of the corporation other than the Deputy Commissioner, the Personal Assistant to the Commissioner or any Class I Officer shall be Commissioner. I
(2)In the case of the Deputy Commissioner, the Personal Assistant to the Commissioner, Class I of officers, leave may be granted by the Government.