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[Cites 0, Cited by 0] [Section 3GG] [Entire Act]

State of Tamilnadu - Subsection

Section 3GG(2) in Tamil Nadu District Municipalities Act, 1920

(2)The special officer appointed under sub-section (1) shall hold office only for six months from the date of his appointment or for such shorter period as the Government may, by notification, specify in this behalf.]