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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(3)(b) in Chennai City Municipal Corporation Act, 1919

(b)authorize [on the said officer, or] [Substituted for 'on the Assistant Commissioner, or' by section 3(3)(b) of the Tamil Nadu Act 26 of 1992.] to exercise the said powers and discharge the said duties of [any other officer appointed under sub-section (2) of section] [Substituted for 'another Assistant Commissioner' by section 3(3)(c) of Act 26 of 1992.].