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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Tamilnadu - Subsection

Section 78(e) in Chennai City Municipal Corporation Act, 1919

(e)when the amount of estimate exceeds seventy-five lakhs of rupees, but does not exceed one crore of rupees, the sanction of the standing committee on taxation and finance shall be required;