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[Cites 0, Cited by 0] [Section 27A] [Entire Act]

State of Tamilnadu - Subsection

Section 27A(3) in Chennai City Municipal Corporation Act, 1919

(3)The constitution of a joint committee shall be by means of regulations which shall not, except in the cases referred to in sub-sections (6) and (7), have effect unless assented to by each of the local authorities concerned.