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[Cites 0, Cited by 0] [Section 355(1)] [Section 355] [Entire Act]

State of Tamilnadu - Subsection

Section 355(1)(b) in Tamil Nadu District Municipalities Act, 1920

(b)[to assist the chairman, the executive authority ] [These words were substituted for the words 'assist the chairman' by section 17(2) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] or any municipal officer or servant reasonably demanding his aid for the lawful exercise of any power [vesting in the chairman or the executive authority] [These words were substituted for the words 'vesting in the chairman' by the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] or in such municipal officer or servant under this Act, or any such rule, by-law or regulation, [xxx] [The word 'and' was omitted by Schedule I to the Tamil Nadu Motor Vehicles Taxation Act 1931 (Tamil Nad Act III of 1931).]