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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(3) in The Coimbatore City Municipal Corporation Act, 1981

(3)Every councillor shall have access during office hours to the records of the corporation after giving due notice to the Commissioner, provided that the Commissioner may, for reasons given in writing, forbid such access. The councillor may appeal against such order to the Mayor whose decision thereon shall be final.