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[Cites 0, Cited by 0] [Section 98(2)] [Section 98] [Entire Act]

State of Tamilnadu - Subsection

Section 98(2)(a) in The Madurai City Municipal Corporation Act, 1971

(a)Where the council approves the project, subject to any modifications or otherwise, the entire estimated cost of which exceeds one crore of rupees, the same shall be submitted to the Government.