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[Cites 0, Cited by 0] [Section 322(1)] [Section 322] [Entire Act]

State of Tamilnadu - Subsection

Section 322(1)(e) in Tamil Nadu District Municipalities Act, 1920

(e)[ any other order of the [executive authority] [Original clauses (f) and (g) were re-lettered as clauses (d) and (e) respectively by the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] that may be made appealable by rules under section 303.]