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[Cites 0, Cited by 0] [Section 79(1)] [Section 79] [Entire Act]

State of Tamilnadu - Subsection

Section 79(1)(a) in Chennai City Municipal Corporation Act, 1919

(a)the commissioner shall cause a detailed report to be prepared including such estimates and drawings as may be requisite and shall lay the same,-
(i)before the concerned standing committee (other than the standing committee on taxation and finance), if the entire estimated cost exceeds sixty lakhs of rupees but does not exceed seventy five lakhs of rupees;
(ii)before the standing committee on taxation and finance, if the entire estimated cost exceeds seventy-five lakhs of rupees but does not exceed one crore of rupees;
(iii)before the council, if the entire estimated cost exceeds one crore of rupees;