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[Cites 0, Cited by 0] [Section 40B] [Entire Act]

State of Tamilnadu - Subsection

Section 40B(8) in Tamil Nadu District Municipalities Act, 1920

(8)The views of the council shall be duly recorded in the minutes of the meeting and copy of the minutes shall, forthwith on the termination of the meeting, be forwarded by the Regional Director to the State Government through the Commissioner of Municipal Administration.