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[Cites 0, Cited by 0] [Section 4A(5)] [Section 4A] [Entire Act]

State of Tamilnadu - Subsection

Section 4A(5)(a) in Tamil Nadu District Municipalities Act, 1920

(a)If any difficulty arises in giving effect to the provisions of this section, the [Governor] [Substituted for the words 'State Government' by the tamil nadu District Municipalities (Amendment) Act 1994 (Tamil Nadu Act 25 of 1994)] may, as occasion may arise, by order, do anything which appears to them necessary for the purpose of removing the difficulty.