Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 78] [Entire Act] State of Tamilnadu - Subsection Section 78(g) in Chennai City Municipal Corporation Act, 1919 (g)when the amount of estimate exceeds ten crores of rupees, the sanction of the State Government shall be required.
