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[Cites 0, Cited by 1] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(3) in Chennai City Municipal Corporation Act, 1919

(3)Without prejudice to the generality of sub-section (1), it shall be the duly of the council to consider all periodical statements of receipts and disbursements and all progress reports and pass such resolutions thereon as it thinks fit.