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[Cites 0, Cited by 0] [Section 432(1)] [Section 432] [Entire Act]

State of Tamilnadu - Subsection

Section 432(1)(b) in The Madurai City Municipal Corporation Act, 1971

(b)All notifications issued under this Act shall, unless they are expressed to come in for force on a particular day, come into force on the day on which they are published.