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[Cites 0, Cited by 0] [Section 60(4)] [Section 60] [Entire Act]

State of Tamilnadu - Subsection

Section 60(4)(a) in The Madurai City Municipal Corporation Act, 1971

(a)Against any decision under sub-section (2) any councillor may and the Commissioner, at the request of the council, or on a direction from the Government, shall appeal to the District Judge having jurisdiction over the City.