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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Tamilnadu - Subsection

Section 75(4) in Chennai City Municipal Corporation Act, 1919

(4)The sanction of the [standing committee on taxation and finance] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] under sub-section (2) or that of the council under sub-section (3) may be given their generally or for any class of cases or specially for any particular case.