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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Tamilnadu - Subsection

Section 36(1)(a) in Chennai City Municipal Corporation Act, 1919

(a)of any vacancy or defect in the constitution of the council, or of any [standing committee or wards committee] [Substituted by Tamil Nadu Act 26 of 1994.] or other committee; or