Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Tamilnadu - Section

Section 14 in The Coimbatore City Municipal Corporation Act, 1981

14. Custody of records.

- The Commissioner shall be responsible for the custody of all the records of the corporation including all papers and documents connected with the proceedings of the council, the standing committees and other committees and shall arrange for the performance of such duties relating to the proceedings of the said bodies as they may respectively impose.