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 193A(1)] [Section 193A] [Entire Act] State of Tamilnadu - Subsection Section 193A(1)(c) in The Coimbatore City Municipal Corporation Act, 1981 (c)any other matter referred to the Finance Commission by the Governor in the interest of sound finance of the corporation.