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[Cites 0, Cited by 0] [Section 437] [Entire Act]

State of Tamilnadu - Subsection

Section 437(c) in The Madurai City Municipal Corporation Act, 1971

(c)that for at least one month during such period a printed copy of the draft shall be kept at the municipal office for public inspection and all persons permitted to pursue the same at any reasonable time free of charge; and