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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(1) in The Tamil Nadu Municipal Corporations Service Rules, 1996

(1)"Act" means the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971) in the case of Corporation of Madurai and the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981) in the cases of Corporations of Coimbatore, Tiruchirappalli, Tirunelveli and Salem;