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[Cites 0, Cited by 0] [Section 44A] [Entire Act]

State of Tamilnadu - Subsection

Section 44A(2) in Chennai City Municipal Corporation Act, 1919

(2)Before publishing a notification under sub-section (1), the State Government shall communicate to the corporation the grounds' on which they propose to do so, fix a period of not less than thirty days for the corporation to show cause against the proposal and consider its explanations or objections, if any.