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[Cites 0, Cited by 0] [Section 510(1)] [Section 510] [Entire Act]

State of Tamilnadu - Subsection

Section 510(1)(b) in The Coimbatore City Municipal Corporation Act, 1981

(b)refer it for enquiry and report to an arbitrator or board of arbitrators, or to a joint committee constituted under section 28 for the purpose.