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[Cites 0, Cited by 0] [Section 24B] [Entire Act]

State of Tamilnadu - Subsection

Section 24B(1) in Tamil Nadu District Municipalities Act, 1920

(1)There shall be constituted by the State Government, a wards committee or committees consisting of one or more wards within the territorial area of the municipality having population of three lakhs or more.