Section 3(25) in Chennai City Municipal Corporation Act, 1919
(25)"salary" means pay and acting pay or payment by way of commission, and includes exchange compensation allowances, but not allowances for house-rent, carriage hire, or travelling expenses;[(25-A) "scavenger" means a person employed in collecting or removing filth, in cleansing drains, latrines or slaughter-houses or in driving carts used for the removal of filth;] [Inserted by Tamil Nadu Act X of 1936.][(25-B) "Scheduled Castes" shall have the same meaning as in the Constitution;] [Substituted by section 3(x) of the Chennai City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).][(25-C) "Scheduled Tribes" shall have the same meaning as in the Constitution;] [Inserted by Tamil Nadu Act 22 of 1971.][(25-D) "[Tamil Nadu State Election Commission] [Inserted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1994 Tamil Nadu Act 26 of 1994).]" means the [Tamil Nadu State Election Commission] [Substituted for the words 'State Election Commission' by Tamil Nadu Municipal laws (Amendment) Act 2001 (Tamil Nadu Act 22 of 2001).] referred to in section 6-1;(25-E) "[Tamil Nadu State Election Commissioner] [Substituted for the words 'State Election Commissioner' by Act 22 of 2001.]" means the [Tamil Nadu State Election Commissioner] [Substituted for the words 'State Election Commissioner' by Act 22 of 2001.] referred to in section 6-1;]
