Section 3P(3)(c) in Tamil Nadu District Municipalities Act, 1920

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

(c)The Governor may, by notification,-

(i)include in a panchayat town any local area contiguous thereto; or

(ii)cancel or modify a notification issued under sub-section (1); or

(iii)alter the name of the panchayat town specified under clause (b) of sub-section (1).

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