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State of Tamilnadu - Section

Section 9 in Tamil Nadu District Municipalities Act, 1920

(9)"Filth" includes sewage, night-soil, dung, dirt, putrid and putrefying substances and all offensive matter;[(9-A) "Finance Commission" means the commission referred to in section 124-B] [Added by the Tamil Nadu District Municipalities (Amendment) Act, 1994 (Tamil Nadu Act 25 of 1994)];