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[Cites 0, Cited by 0] [Section 142(2)] [Section 142] [Entire Act]

State of Tamilnadu - Subsection

Section 142(2)(b) in Chennai City Municipal Corporation Act, 1919

(b)[no-portion of any sum of money borrowed under clause (a) or clause (c) of sub-section (1)] [Substituted far the words figure, letter and brackets 'no portion of any sum of money borrowed under sub-section (1), clause (a) by section 84(2) of the Chennai City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] shall be applied to the payment of salaries or allowances to any municipal officers or servants other than those exclusively employed upon the works for the construction of which the money was borrowed.