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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(3) in The Madurai City Municipal Corporation Act, 1971

(3)The Commissioner, the Deputy Commissioner and the personal assistant to the Commissioner shall be whole-time officers of the Corporation and shall not undertake any work unconnected with their offices without the sanction of the council and the Government.