Section 44AB(2) in Chennai City Municipal Corporation Act, 1919
(2)The State Government shall, when they propose to take action under subsection (1), give the [***] [Omitted By T.N. Act No. 15 of 2011 for words 'Mayor or'.] Deputy Mayor concerned an opportunity for explanation, and the notification issued under the said sub-section shall contain a statement of the reasons of the State Government for the action taken.
