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

State of Tamilnadu - Subsection

Section 3B(3)(c) in Tamil Nadu District Municipalities Act, 1920

(c)The Governor may, by notification -
(i)include in a [transitional area] [Substituted for the words 'Panchayat Town' by the Tamil Nadu District Municipalities (Amendment) Act, 2004 (Tamil Nadu Act 24 of 2004)] any local area contiguous thereto; or
(ii)cancel or modify a notification issued under sub-section (1); or
(iii)alter the name of the [transitional area] [Substituted for the words 'Panchayat Town' by the Tamil Nadu District Municipalities (Amendment) Act 2004 (Tamil Nadu Act 24 of 2004)] specified under clause (b) of sub-section (1).