Section 375(2) in Tamil Nadu District Municipalities Act, 1920
(2)[ The Special Officer appointed under sub-section (1) in respect of Courtallam and Bhavanisagar municipalities and holding as such immediately before the 13th day of August 1997, shall be deemed to have been appointed as Special Officers under sub-section (1) with effect from the 13th day of August 1997 in respect of Courtallam and Bhavanisagar [Third Grade Municipality] [Substituted by section 3 of the Tamil Nadu District Municipalities (Second Amendment) Act, 1997 (Tamil Nadu Act 57 of 1997).] and such Special Officers shall continue to hold office up to the [30th day of June 1998] or for such shorter period as the State Government may, by notification, specify in this behalf.]
