Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3GGG] [Entire Act]

State of Tamilnadu - Subsection

Section 3GGG(2) in Tamil Nadu District Municipalities Act, 1920

(2)The Special Officer appointed under sub-section (1) shall hold office only for six months from the date of his appointment or for such shorter period as the Government may, by notification, specify in this behalf.Election and Term of Office of Members