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[Cites 0, Cited by 0] [Section 100(1)] [Section 100] [Entire Act]

State of Tamilnadu - Subsection

Section 100(1)(a) in The Coimbatore City Municipal Corporation Act, 1981

(a)the commissioner shall cause a detailed report to be prepared including such estimates and drawings as may be requisite and shall lay the same,-
(i)before the concerned standing committee (other than the standing committee on taxation and finance), if the entire estimated cost exceeds twenty lakhs of rupees.but does not exceed thirty lakhs of rupees;
(ii)before the standing committee on taxation and finance, if the entire estimated cost exceeds thirty lakhs of rupees but does not exceed fifty lakhs of rupees;
(iii)before the council, if the entire estimated cost exceeds fifty lakhs of rupees;