Section 138H(c) in Chennai City Municipal Corporation Act, 1919
(c)[ persons with disability, suffering from not less than forty per cent of such disability, as certified by a Registered Medical Practitioner in the service of the Government not below the rank of Civil Surgeon. [Substituted by Act 17 of 2012, dated 31.5.2012. w.e.f. 1.10.2012.]
