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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(c) in The Coimbatore City Municipal Corporation Service Rules, 1987

(c)The Commissioner send the relevant records to the Collector of the district concerned, who shall have the matter enquired into by an officer of the Revenue Department not lower in rank than Revenue Divisional Officer. The Collector shall forward with his remarks, if any, the report of the Revenue Divisional Officer concerned and all the relevant records to the Government. Thereupon the Government shall pass suitable orders thereon.