Section 3(3)(b) in The Madurai City Municipal Corporation Act, 1971

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State of Tamilnadu - Subsection

Section 3(3)(b) in The Madurai City Municipal Corporation Act, 1971

(b)standing committees, [xxx] [The word 'and' omitted by Tamil Nadu Act 26 of 1994.]

(bb)[ the wards committee, and (c) a Commissioner.] [Clause (bb) inserted by Tamil Nadu Act 26 of 1994.]