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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Tamilnadu - Subsection

Section 96(1) in Chennai City Municipal Corporation Act, 1919

(1)Notwithstanding anything contained in this Act, the Slate Government may, by notification, constitute any class of officer or servants of the corporation into a [civil service for [State of Tamil Nadu] [Substituted for 'corporation establishment' by Tamil Nadu Act 10 of 1968.].] [Inserted by Tamil Nadu Act 15 of 1965.]