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[Cites 0, Cited by 0] [Section 452] [Entire Act]

State of Tamilnadu - Subsection

Section 452(2) in The Coimbatore City Municipal Corporation Act, 1981

(2)Every such appeal shall be disposed of by the standing committee or, as the case may be, by the council within one month from the date of its receipt in the municipal office, and if not disposed of within that time, shall be transmitted by the Commissioner to such officer for disposal as may be specified by the Government, by order.