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[Cites 0, Cited by 0] [Section 3CC(1)] [Section 3CC] [Entire Act]

State of Tamilnadu - Subsection

Section 3CC(1)(b) in Tamil Nadu District Municipalities Act, 1920

(b)all the employees, other than the provincialised employees of the village panchayat immediately before its constitution as town panchayat shall be the employees of such town panchayat under this Act. The provincialised employees shall continue to serve under the town panchayat.