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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(b) in The Coimbatore City Municipal Corporation Act, 1981

(b)when the Commissioner delegates under this section any power, duty or function which is exercisable or is required to be performed subject to the approval of any other municipal authority, the Commissioner shall send a copy of the order of delegation to such authority.