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State of Tamilnadu - Section

Section 43 in The Coimbatore City Municipal Corporation Act, 1981

43. Submission of administration report to Government.

(1)As soon as may be, after the first day of April in every year and not later than such date as may be fixed by the Government, the corporation shall submit to the Government, a detailed report of the administration during the preceding year in such form as the Government may direct.
(2)The Commissioner shall prepare such report and the council shall consider the report and forward the same to the Government with its resolutions thereon, if any.
(3)Copies of the administration report shall be kept tor sale at the municipal office.Powers Of The Government