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[Cites 0, Cited by 0] [Section 373] [Entire Act]

State of Tamilnadu - Subsection

Section 373(e) in Tamil Nadu District Municipalities Act, 1920

(e)all budget estimates, assessments, assessment lists, valuation or measurements made, or authenticated under any law governing such townships immediately before the specified date in respect of such local area shall be deemed to have been made or authenticated in this Act;