Section 3M in Tamil Nadu District Municipalities Act, 1920
3M. Application of the Act to [Third Grade Municipality] [Substituted for the word 'Town Panchayat' by the Tamil Nadu District Municipalities (Amendment) Act, 2004 (Tamil Nadu Act 24 of 2004)].
- The State Government may, by notification, direct that any of the provisions of this Act and the rules made thereunder or of any other enactment for the being in force elsewhere in the State of Tamil Nadu but not in the [transitional area] [Substituted for the word 'Town Panchayat' by the Tamil Nadu District Municipalities (Amendment) Act, 2004 (Tamil Nadu Act 24 of 2004)] shall apply to that [Third Grade Municipality] [Substituted for the word 'Town Panchayat' by the Tamil Nadu District Municipalities (Amendment) Act, 2004 (Tamil Nadu Act 24 of 2004)] to such extent and subject to such modifications, additions and restrictions as may be specified in the notification.
