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[Cites 0, Cited by 3] [Section 85(3)] [Section 85] [Entire Act]

State of Tamilnadu - Subsection

Section 85(3)(c) in Chennai City Municipal Corporation Act, 1919

(c)[ Appointments to all posts included in Class III and in Class IV and to all other posts not so included shall be made by the appointments committee consisting of the Mayor, the commissioner and two councillors elected by the council, which shall be established for the corporation subject to the by-laws, if any, made by the council] [Substituted by Tamil Nadu Act 3 of 1997.].]