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 4] [Entire Act] State of Tamilnadu - Subsection Section 4(b) in Tamil Nadu Municipal General Service Rules, 1970 (b)The appointing authority in respect of the classes mentioned in column (1) below shall be those specified in the corresponding entry in column (2) thereof: -
