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[Cites 0, Cited by 0] [Section 104(2)] [Section 104] [Entire Act]

State of Tamilnadu - Subsection

Section 104(2)(c) in The Madurai City Municipal Corporation Act, 1971

(c)Every appointment to any post included in Class III or Class IV shall be made by the appointments committee consisting of the Mayor, the Commissioner and one member elected by the council, which shall be established for the corporation.