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[Cites 0, Cited by 0] [Section 148(2)] [Section 148] [Entire Act]

State of Tamilnadu - Subsection

Section 148(2)(c) in Chennai City Municipal Corporation Act, 1919

(c)[ [Chennai] [Substituted for original clause (c) by section 85(iii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).], [Calcutta and Bombay] [Substituted for the words 'Calcutta, Bombay and Karachi Municipal debentures' by the Adaptation (Amendment) Order of 1950.] municipal debentures)] [or] [Added by Tamil Nadu Act 42 of 1974.]