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State of Tamilnadu - Section

Section 19 in Tamil Nadu District Municipalities Act, 1920

(19)"Prescribed" means prescribed by the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950] by rules made under this Act;