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[Cites 0, Cited by 0] [Section 402] [Entire Act]

State of Tamilnadu - Subsection

Section 402(b) in Chennai City Municipal Corporation Act, 1919

(b)to assist the commissioner or any municipal officer or servant, or any person to whom the commissioner has lawfully delegated powers reasonably demanding his aid for the lawful exercise of any power vesting in the commissioner or in such municipal officer or servant or person under this Act or any such rule, by-law or regulation.