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State of Tamilnadu - Section

Section 36A in Tamil Nadu District Municipalities Act, 1920

36A. [ Neither the [executive authority] [This rule was inserted by section 169 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)] nor any municipal officer or servant shall directly or indirectly purchase any property at any sale of distrained property held under the foregoing rules.]