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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(5) in The Tirunelveli City Municipal Corporation Act, 1994

(5)Any action taken under the District Municipalities Act, by any authority before the date of-such commencement shall be deemed to have been taken by the authority' competent to take such action under this Adas if this Act had then been in force.