Section 11A in Tamil Nadu District Municipalities Act, 1920
11A. [ The committees constituted by the council under section 23 as well as the committees constituted under the proviso to section 68 (1) and under section 73 shall meet in the office provided by the municipal council under rule 1.] [This rule was inserted by Local Administration Department Notification No. 775, dated the 16th October 1942, published at page 800 of Part 1A of the Fort St. George Gazette, dated the 3rd November 1942, re-enacted permanently by Local Administration Department Notification dated the 26th April 1948, published at pages 39 to 58 of the Rules Supplement of Part 1A of the Fort St. George Gazette, date the 27th April 1948.]
