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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(2) in The Madurai City Municipal Corporation Act, 1971

(2)Whenever the Commissioner, in pursuance of such resolution, takes any action in anticipation of the approval, sanction, consent or concurrence of startling committee, he shall forthwith inform the committee of the fact.Council