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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Tamilnadu - Subsection

Section 97(e) in The Madurai City Municipal Corporation Act, 1971

(e)when the amount of estimate exceeds thirty lakhs of rupees but does not exceed fifty lakhs of rupees, the sanction of the standing committee on taxation and finance shall be required;