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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(2) in The Coimbatore City Municipal Corporation Act, 1981

(2)Whenever the Commissioner, in pursuance of such resolution, takes any action in anticipation of the approval, sanction/consent or concurrence of standing committee, he shall forthwith inform the committee of the fact.The Council