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[Cites 0, Cited by 0] [Section 3F] [Entire Act]

State of Tamilnadu - Subsection

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

(2)The Inspector may, from time to time, by notification, alter the total number of members of a [Third Grade Municipality] [The expression '(exclusive of its Chairman)' was omitted by the Tamil Nadu Municipal laws (Amendment) Act 2006 (Tamil Nadu act 18 of 2006)] notified under sub-section (1).