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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(6) in The Madurai City Municipal Corporation Act, 1971

(6)When six weeks from the publication of the notification have expired and the Government have considered the objections, if any, which have been submitted, they may, as the case may be, by notification, exclude from or include in the City, the local area or any portion thereof.