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[Cites 0, Cited by 0] [Section 369] [Entire Act]

State of Tamilnadu - Subsection

Section 369(4) in Tamil Nadu District Municipalities Act, 1920

(4)[ The powers of the [State Government] [This sub-section was inserted by the Adaptation Order of 1937] under this section shall, where one of the local authorities concerned is a cantonment authority or the port authority of a major port, only be exercisable with the concurrence of the Central Government.]]