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[Cites 0, Cited by 0] [Section 217P(3)] [Section 217P] [Entire Act]

State of Tamilnadu - Subsection

Section 217P(3)(c) in Tamil Nadu District Municipalities Act, 1920

(c)The provisions of sub-sections (4) and (5) of section 217-C shall, as far as may be, apply in relation to a Committee constituted under this sub-section, as they apply in relation to the Committee constituted under clause (a) of sub-section (3) of section 217-C.]