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[Cites 0, Cited by 0] [Section 347(2)] [Section 347] [Entire Act]

State of Tamilnadu - Subsection

Section 347(2)(b) in Chennai City Municipal Corporation Act, 1919

(b)[ regulate or prohibit the moving of any resolution or the making of any motion on, or the discussion of, any matter unconnected with the municipal administration;] [Substituted by section 173(i) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
(bb)[ provide for the procedure to be followed at meetings of the [standing committee] [Inserted by section 83(i) of the Chennai City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).] [***] [Omitted the words 'and the appointments committee' by the Tamil Nadu Act 25 of 1972.] and for the conduct of business and the number of members which shall form a quorum at such meetings;]