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[Cites 0, Cited by 0] [Section 86(1)] [Section 86] [Entire Act]

State of Tamilnadu - Subsection

Section 86(1)(a) in Chennai City Municipal Corporation Act, 1919

(a)recover from the corporation the whole or such proportion of the salary and allowances paid to any Class I-A officer and such contribution towards his leave allowances, pension and provident fund as the State Government may, by general or special order, determine;