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State of Tamilnadu - Section

Section 139 in Chennai City Municipal Corporation Act, 1919

139. Definition of Municipal fund.

- All monies received by the corporation shall constitute a fund which shall be called the municipal fund and shall be applied and disposed of in accordance with the provisions of this Act, [or other laws] [Added by section 82. of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).].