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[Cites 0, Cited by 0] [Section 373] [Entire Act]

State of Tamilnadu - Subsection

Section 373(h) in Tamil Nadu District Municipalities Act, 1920

(h)all proceedings pending immediately before the specified date before the township committee shall be deemed to be transferred to and be continued before the municipality or [Third Grade Municipality] [Substituted for the words 'town Panchayats' by the Tamil Nadu District Municipalities (Amendment) Act 2004 (Tamil Nadu Act 24 of 2004).];