Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 99] [Entire Act] State of Tamilnadu - Subsection Section 99(a) in The Coimbatore City Municipal Corporation Act, 1981 (a)when the amount of estimate does not exceed five lakhs of rupees, the sanction of the concerned wards committee shall be required;
