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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 78] [Entire Act] State of Tamilnadu - Subsection Section 78(f) in Chennai City Municipal Corporation Act, 1919 (f)when the amount of estimate exceeds one crore of rupees, but does not exceed ten crores of rupees, the sanction of the council shall be required;
