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[Cites 0, Cited by 0] [Section 44AD] [Entire Act]

State of Tamilnadu - Subsection

Section 44AD(8) in Chennai City Municipal Corporation Act, 1919

(8)The views of the council shall be duly recorded in the minutes of the meeting and copy of the minutes shall, forthwith on the termination of the meeting, be forwarded by the Commissioner to the State Government.