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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Tamilnadu - Subsection

Section 58(c) in Tamil Nadu District Municipalities Act, 1920

(c)report to the council any loss or waste of money or other property owned by or vested in the council caused by neglect or misconduct, with the names of persons, directly or indirectly, responsible for such loss or waste; and