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

State of Tamilnadu - Subsection

Section 75(5) in Chennai City Municipal Corporation Act, 1919

(5)[ The commissioner may lend or let out on hire any corporation movable property on such conditions and for such periods as may be specified in regulations made by the [standing committee on taxation and finance] [Added by section 41 of the Chennai City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] in that behalf.]