Section 35(3) in The Madurai City Municipal Corporation Act, 1971
(3)[Such councillor or persons referred to in clauses (b), (c) and (d) of subsection (2) of section 5] [Substituted by Tamil Nadu Act 26 of 1994.] may challenge the decision of the Mayor or chairman of the committee concerned who shall thereupon put the question to the meeting. The decision of the meeting shall be final.
