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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Tamilnadu - Subsection

Section 43(1)(c) in Chennai City Municipal Corporation Act, 1919

(c)direct that such remuneration and the cost of taking such action shall be defrayed out of the municipal fund, and if necessary, that any one or more of the taxes authorized by Part III of this Act shall be levied or increased, but not so as to exceed any maximum' prescribed by that part.