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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Tamilnadu - Subsection

Section 6A(1) in Chennai City Municipal Corporation Act, 1919

(1)There shall be constituted by the State Government, by notification, such number of standing committees [not exceeding six] as may be specified in the notification for the purpose of exercising such powers, discharging such duties or performing such functions as the council may delegate to them.