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[Cites 0, Cited by 1] [Section 303(2)] [Section 303] [Entire Act]

State of Tamilnadu - Subsection

Section 303(2)(d) in Tamil Nadu District Municipalities Act, 1920

(d)as to the conditions on which property may be acquired by the municipal council or on which property vested in or belonging to the municipal council maybe transferred by sale, mortgage, lease, exchange or otherwise;