Section 28 in Tamil Nadu District Municipalities Act, 1920
(28)"Scavenger" means a person employed in collecting or removing filth, in cleaning drains or slaughter-houses or in driving carts used for the removal of filth;(28-A) "Scheduled Caste" shall have the same meaning as in the Constitution;(28-B) "Scheduled Tribe" shall have the same meaning as in the Constitution.(28-C) [Tamil Nadu State Election Commission] [Substituted by Tamil Nadu Act 22 of 2001] means the State Election Commission referred in section 43-B;(28-D) " [Tamil Nadu State Election Commission] [Substituted by Tamil Nadu Act 22 of 2001]" means the [Tamil Nadu State Election Commission] [Substituted by Tamil Nadu Act 22 of 2001] referred to in section 43-B;
