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[Cites 0, Cited by 0] [Section 186(2)] [Section 186] [Entire Act]

State of Tamilnadu - Subsection

Section 186(2)(c) in The Madurai City Municipal Corporation Act, 1971

(c)allow for the allotment from General Account-Revenue of the corporation of such sum not exceeding 10 per cent of the total amount at credit on the said account as is considered necessary for such expenditure as is of a capital nature: