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[Cites 0, Cited by 0] [Section 3C(2)] [Section 3C] [Entire Act]

State of Tamilnadu - Subsection

Section 3C(2)(b) in Tamil Nadu District Municipalities Act, 1920

(b)the members of the House of the People and the members of the State Legislative Assembly representing a constituency comprising the whole or any part of the [Third Grade Municipality] [Substituted for the words 'Town Panchayat' by the Tamil Nadu District Municipalities (Amendment) Act 2004 (Tamil Nadu Act 24 of 2004)]; and