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[Cites 0, Cited by 0] [Section 18A] [Entire Act]

State of Tamilnadu - Subsection

Section 18A(2) in Tamil Nadu District Municipalities Act, 1920

(2)In the case of municipalities included in Schedule IX or notified under sub-section (1) of section 12-C, the officers and servants of the municipal council shall be subordinate to the Commissioner.