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State of Tamilnadu - Section
Section 31 in The Chennai Corporation Servants Conduct Bye-Laws
31. Interpretation.
- If any question arises relating to the interpretation of these by-laws, it shall be referred to the Government whose decision thereon shall be final.Form A[See clauses (3) and (7) of by-law 7]Statement of immovable property on first appointment for the year ...| 1. Name of the Officer (in full) and service to which theofficer belongs. | |
| 2. Name of the Officer and department in which employed. | |
| 3. Present post held. | |
| 4. Date of appointment. | |
| 5. Present Pay. |
| Name of District/ Taluk and village in whichproperty is situated | Housing and other buildings | Lands and other buildings | Present value | If not in his own name, state in whose names heldand his/ her relationship to the Corporation servant |
| (1) | (2) | (3) | (4) | (5) |
| How acquired whether by purchase, [lease],mortgage, inheritance, gift or otherwise with date of acquisitionname with details of person or persons from whom acquired | Annual income from the property | Remarks (by what means, for what purpose, theproperty was acquired should also be and stated here) |
| (6) | (7) | (8) |