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

State of Tamilnadu - Subsection

Section 9(4) in The Salem City Municipal Corporation Act, 1994

(4)All proceedings taken by, or against, the council or authority 01 any person under the District Municipalities Act, may be continued by, or against, the corporation, authority or person as if the said proceedings had been commenced under the provisions of this Act.