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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Tamilnadu - Subsection

Section 49(2)(iv) in Tamil Nadu District Municipalities Act, 1920

(iv)the sale to the council of any articles in which he regularly trades, or the purchase from the council of any articles to a value in either case not exceeding fifteen hundred rupees in the aggregate in any year during the period of the contract or work];
(cc)[ employed as paid legal practitioner on behalf of the council or as legal practitioner against the council;] [This clause was inserted by section 41(ii)(f) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).]