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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(5) in The Tirunelveli City Municipal Corporation Act, 1994

(5)The Special Officer referred to in sub-section (1) or in sub-section (4) shall hold office [upto the 31st day of December 1996 or for shorter period as the Government may, by notification, specify in this behalf.] [Substituted by Tamil Nadu Act 16 of 1996.]