Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 71] [Entire Act] State of Tamilnadu - Subsection Section 71(1) in Tamil Nadu District Municipalities Act, 1920 (1)[In any municipality which is neither included in Schedule IX nor notified under sub-section (1) of section 12-C], a post of secretary may be sanctioned by the council.
