Section 46 in The Madurai City Municipal Corporation Act, 1971
46. Submission of copies of proceedings, resolutions and by-laws to Government.
- The Mayor shall submit to the Government copies of all important resolutions of the council and of the [standing committees or wards committees] [Substituted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).] or other committees and all by-laws of the council.
