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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(7) in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976

(7)Executive Authority. - 'Executive Authority' means the Municipal Commissioner and shall include a Special Officer of the Municipality when there is no Municipal Council, and the Executive Authority of the Township Committee constituted under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920).