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[Cites 0, Cited by 1] [Section 87] [Entire Act]

State of Tamilnadu - Subsection

Section 87(3) in Chennai City Municipal Corporation Act, 1919

(3)In default of any appointment being made in accordance with sub-section (1) or sub-section (2), as the case may be, the State Government may appoint a person who in their opinion; is qualified and suitable to hold the office and such person shall be deemed to have been appointed by the council.