Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(3) in The Coimbatore City Municipal Corporation Act, 1981

(3)Without prejudice to the generality of sub-section (1), it shall be the duty of the council to consider all periodical statement of receipts and disbursements and all progress reports and pass such resolution thereon as it thinks fit.