Section 3N(2) in Tamil Nadu District Municipalities Act, 1920
(2)Save as otherwise provided in sub-section (1), the provisions of this Chapter shall be, in addition to, and not in derogation of, any other provisions of this Act.[Chapter 1-B] [Chapter 1-B (Section 3-O to 3-CC) was inserted by Tamil Nadu District Municipalities (Amendment) Act, 2006 (Tamil Nadu 18 of 2006)] Town Panchayats
