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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(4) in The Madurai City Municipal Corporation Act, 1971

(4)The Government may recover from the corporation the whole of the salary and allowances paid to the Commissioner, the Deputy Commissioner and the personal assistant to the Commissioner appointed under sub-section (2) and such contribution towards their leave allowances, pension and provident fund as the Government may, by general or special order, determine.