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State of Tamilnadu - Section

Section 38A in The Madurai City Municipal Corporation Act, 1971

38A. [ Entrustment of additional functions to Mayor. [Inserted by Tamil Nadu Act 38 of 2008.]

- The State Government may, subject to the provisions of this Act and the rules made thereunder, by notification, entrust to the Mayor such additional functions as it may deem necessary for carrying out the purposes of this Act.]