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[Cites 0, Cited by 0] [Section 106(1)] [Section 106] [Entire Act]

State of Tamilnadu - Subsection

Section 106(1)(ii) in The Madurai City Municipal Corporation Act, 1971

(ii)the conditions under which such salary and allowances are granted or any leave, superannuation or retirement is sanctioned shall not be more favourable than those for the time being prescribed for such Government servants.