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[Cites 0, Cited by 0] [Section 256A] [Entire Act]

State of Tamilnadu - Subsection

Section 256A(2) in Chennai City Municipal Corporation Act, 1919

(2)It shall be the duty of every police officer to assist the commissioner or any officer or servant of the corporation reasonably demanding his aid for carrying into effect the direction given by the commissioner under sub-section (1).]Exemptions