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[Cites 0, Cited by 0] [Section 3P(3)] [Section 3P] [Entire Act]

State of Tamilnadu - Subsection

Section 3P(3)(b) in Tamil Nadu District Municipalities Act, 1920

(b)In regard to any area excluded under clause (a), the Governor may, by notification under sub-section (1), declare it to be a panchayat town or include it in any contiguous panchayat town under clause (c)(i).