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[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of Tamilnadu - Subsection

Section 154(3) in Chennai City Municipal Corporation Act, 1919

(3)The commissioner shall cause the budget estimate as finally prepared by the standing committee on taxation and finance to be published not later than the first day of February and shall, not later than the said date forward a printed copy thereof to each councillor.