Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31] [Entire Act] State of Tamilnadu - Subsection Section 31(d) in Tamil Nadu Municipal Service Rules, 1970 (d)The power conferred under sub-rule (c) may be exercised by the State Government or any authority to whom the authority referred to in sub-rule (c) is subordinate.
