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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(5) in The Thoothukudi City Municipal Corporation Act, 2008

(5)Any action taken under the District Municipalities Act, by any authority before the date,of such commencement shall be deemed to have been taken by the authority competent to take such action under this Act as if this Act had been in force.