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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(3) in The Madurai City Municipal Corporation Act, 1971

(3)Subject to the provisions of sub-section (1), the Commissioner and the Deputy Commissioner shall perform all the duties and exercise all the powers, specifically imposed or conferred on the Commissioner or the Deputy Commissioner, as the case may be, under this Act.