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[Cites 0, Cited by 0] [Section 448] [Entire Act]

State of Tamilnadu - Subsection

Section 448(1) in The Coimbatore City Municipal Corporation Act, 1981

(1)In the absence of a written contract to the contrary, every sanitary worker employed by the corporation shall be entitled to one month's notice before discharge or to one month's wages in lieu thereof unless he is discharged for misconduct or was engaged for a specified term and discharged at the end of it.