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[Cites 0, Cited by 1] [Section 85(3)] [Section 85] [Entire Act]

State of Tamilnadu - Subsection

Section 85(3)(b) in Chennai City Municipal Corporation Act, 1919

(b)Every appointment [to any post included in Class I-B or Class II] [The expression 'Class I-A' were omitted by Tamil Nadu Act 15 of 1965.] shall be made by the council and shall be subject to confirmation by the State Government.