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[Cites 0, Cited by 0] [Section 44A(5)] [Section 44A] [Entire Act]

State of Tamilnadu - Subsection

Section 44A(5)(c) in Chennai City Municipal Corporation Act, 1919

(c)All or any of the functions of the Taxation Appeals Committee may, [during the period of dissolution] [Substituted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1994 (Tamil Nadu Act 26 of 1994).], be exercised and performed by the chairman of the said Committee.