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[Cites 0, Cited by 0] [Section 86(3)] [Section 86] [Entire Act]

State of Tamilnadu - Subsection

Section 86(3)(c) in Chennai City Municipal Corporation Act, 1919

(c)where an authority empowered to dismiss or remove a person or to reduce him in rank is satisfied that in the interests of the security of the State, it is not expedient to give to that person such an opportunity.