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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Tamilnadu - Subsection

Section 33(2) in The Madurai City Municipal Corporation Act, 1971

(2)Every meeting of [a standing committee or a wards committee] [Substituted by Tamil Nadu Act 26 of 1994.] shall be presided over by its chairman and in his absence by a member thereof chosen by the meeting to preside for the occasion.