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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(a) in Tamil Nadu Legislative Assembly Travelling Allowance Rules, 1955

(a)Mileage allowance for a journey between two stations shall be calculated with reference to the shortest ordinary route or to the route which is declared by the State Government to be the shortest route for the purpose of the travelling allowance rules. When two or more routes are equally short, the allowance shall be calculated by the cheapest.