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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(2)(e) in Chennai City Municipal Corporation Act, 1919

(e)an officer or servant holding office under this Act, or an Honorary Presidency Magistrate or a Public Prosecutor or Government Pleader; [* * *] [Omitted the word 'or' by section 2 of the Madras City Municipal (Amendment) Act, 1941 (Tamil Nadu Act IV of 1941), re-enacted permanently by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. 1) Act, 1948 (Tamil Nadu Act VII of 1948).];