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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Tamilnadu - Subsection

Section 74(a) in Chennai City Municipal Corporation Act, 1919

(a)the commissioner shall be bound by any resolution of the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] fixing terms, rates or maximum prices for a particular case or for any class of cases;