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

State of Tamilnadu - Subsection

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

(a)the terms and conditions applicable to such officer or employee consequent on his absorption in the service of the municipality shall not be less favourable than those applicable to such officer or employee immediately before the date of such Notification, as regards pay and allowances, leave, pension, gratuity, provident fund and age of superannuation; and