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State of Tamilnadu - Section

Section 305 in Tamil Nadu District Municipalities Act, 1920

305. [ Power of [State Government] [This section was substituted for the original section by section 13 of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933)] to alter schedules.

(1)[State Government] [The The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may make rules [whether prospectively or retrospectively] [Inserted by Tamil Nadu Act 35 of 1990] altering, adding to or cancelling any of the following Schedules to this Act, namely:-