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State of Tamilnadu - Section

Section 25B in Chennai City Municipal Corporation Act, 1919

25B. [ Mayor, Deputy Mayor or Councillor to obtain permission to undertake trip to foreign country. [Inserted by Tamil Nadu Act 31 of 2002.]

- No person holding the office of Mayor, Deputy Mayor or Councillor shall undertake any trip to any foreign country in his official capacity as such, except with the permission in writing of the State Government.]