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[Cites 0, Cited by 0] [Section 431(2)] [Section 431] [Entire Act]

State of Tamilnadu - Subsection

Section 431(2)(c) in The Madurai City Municipal Corporation Act, 1971

(c)provide for the procedure to be followed at the meetings of the standing committee or any other committee and for the conduct of business and the number of members which shall form quorum at such meetings;