Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 98(2)] [Section 98] [Entire Act] State of Tamilnadu - Subsection Section 98(2)(c) in The Madurai City Municipal Corporation Act, 1971 (c)No material change in the project sanctioned as aforesaid shall be carried into effect without the sanction of the Government.]