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

State of Tamilnadu - Subsection

Section 3B(3)(b) in Tamil Nadu District Municipalities Act, 1920

(b)In regard to any area excluded under clause (a), the Governor shall, by notification under sub-section (1), declare it to be a [transitional area] [Substituted for the words 'Panchayat Town' by the Tamil Nadu District Municipalities (Amendment) Act, 2004 (Tamil Nadu Act 24 of 2004)] if it has a population of not less than [thirty thousand] [Substituted by the Tamil Nadu District Municipalities (Amendment) Act, 2004 (Tamil Nadu Act 24 of 2004)] or of its population is less than [thirty thousand] [Substituted by the Tamil Nadu District Municipalities (Amendment) Act, 2004 (Tamil Nadu Act 24 of 2004)], include it in any contiguous [transitional area] [Substituted for the words 'Panchayat Town' by the Tamil Nadu District Municipalities (Amendment) Act 2004 (Tamil Nadu Act 24 of 2004)] under clause (c)(i);