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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Tamilnadu - Subsection

Section 50(1)(e) in Tamil Nadu District Municipalities Act, 1920

(e)[ is appointed as an officer or servant under this Act or as an honorary magistrate for the municipal town;] [This clause was substituted for the original clause by section 42(i)(d) of Tamil Nadu Municipal Laws (7th Amendment) Act, 2008 (Tamil Nadu Act 57 of 2008)]