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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Tamilnadu - Subsection

Section 38(3) in The Madurai City Municipal Corporation Act, 1971

(3)The Mayor shall be bound to transmit communications addressed through him by the commissioner to the State Government or by the State Government to the Commissioner, while transmitting communications from the Commissioner to the State Government, the Mayor may make such remarks as he thinks necessary.]