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[Cites 0, Cited by 0] [Section 174(2)] [Section 174] [Entire Act]

State of Tamilnadu - Subsection

Section 174(2)(b) in The Madurai City Municipal Corporation Act, 1971

(b)no portion of any sum of money borrowed under clause (a) or clause (c) of sub-section (1) shall be applied to the payment of salaries or allowances to any municipal officers or servants other than those exclusively employed upon the works for the construction of which the money was borrowed.