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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Tamilnadu - Subsection

Section 99(d) in The Coimbatore City Municipal Corporation Act, 1981

(d)when the amount of estimate exceeds twenty lakhs of rupees but does not exceed thirty lakhs of rupees, the sanction of the concerned standing committee (other than the standing committee on taxation and finance) shall be required;