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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Tamilnadu - Subsection

Section 48(2) in The Madurai City Municipal Corporation Act, 1971

(2)Before publishing a notification under sub-section (1), the Government shall communicate to the council the grounds on which they propose to do so, fix a period of not less than thirty days for the council to show cause against the proposal and consider its explanations or objections, if any.