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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Tamilnadu - Subsection

Section 70(1) in Tamil Nadu District Municipalities Act, 1920

(1)The sanction of the council shall be obtained for all the proposals for fixing or altering the number, designations and grades of its officers and servants and the salaries, fees and allowances payable to them.