Legal Document View

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
[Cites 0, Cited by 0] [Section 48(5)] [Section 48] [Entire Act]

State of Tamilnadu - Subsection

Section 48(5)(c) in The Madurai City Municipal Corporation Act, 1971

(c)all or any of the functions of the Taxation Appeals Committee may, [during the period of dissolution] [Substituted by Tamil Nadu Act 26 of 1994.] be exercised and performed by the chairman of the said committee.