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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Tamilnadu - Subsection

Section 47(1)(c) in The Coimbatore City Municipal Corporation Act, 1981

(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 Chapter V of this Act, shall be levied or increased, but not so as to exceed any maximum prescribed by that Chapter.