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[Cites 0, Cited by 0] [Section 100(1)] [Section 100] [Entire Act]

State of Tamilnadu - Subsection

Section 100(1)(b) in The Coimbatore City Municipal Corporation Act, 1981

(b)the concerned standing committee, or the standing committee on taxation and finance or the council, as the case may be, shall consider the report and may approve it either in its entirety or subject to modifications or may reject the same.