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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(2)(dd) in Chennai City Municipal Corporation Act, 1919

(dd)[ a representative or officer of any association or union representing, or purporting to represent, any section of the corporation establishment or any class of employees of the corporation;] [Inserted by section 3(ii) of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).]