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

State of Tamilnadu - Subsection

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

(g)as to the intermediate officer, if any, through which correspondence between the municipal authorities and the [State Government] [The words 'Provincial Government' were substituted for the words 'Loud Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] or officers of [that Government] [These words were substituted for the words 'the Government' by the Adaptation Order of 1937.] shall pass;