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 87] [Entire Act] State of Tamilnadu - Subsection Section 87(4) in Chennai City Municipal Corporation Act, 1919 (4)Pending an appointment under sub-section (1) or sub-section (2), the council may appoint a person to hold the office temporarily and assign to him such salary as it may think fit:
