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[Cites 0, Cited by 0] [Section 124C] [Entire Act]

State of Tamilnadu - Subsection

Section 124C(e) in Tamil Nadu District Municipalities Act, 1920

(e)"person" means any person who is engaged actively or otherwise in any profession, trade, calling or employment in the State of Tamil Nadu and includes a Hindu undivided family, firm, company, corporation or other corporate body, any society, club, body of persons or association, so engaged, but does not include any person employed on a casual basis;