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[Cites 0, Cited by 0] [Section 375A(6)] [Section 375A] [Entire Act]

State of Tamilnadu - Subsection

Section 375A(6)(b) in Tamil Nadu District Municipalities Act, 1920

(b)the service rendered by such officer or employee under such town panchayat, panchayat union council or village panchayat, as the case may be, upto the date of such Notification, shall be deemed to be the service under the municipality and he shall be entitled to count that service for the purpose of increments, leave, pension, provident fund and gratuity: