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[Cites 0, Cited by 0] [Section 154(2)] [Section 154] [Entire Act]

State of Tamilnadu - Subsection

Section 154(2)(c) in Chennai City Municipal Corporation Act, 1919

(c)allow for the allotment from General Account-Revenue of the corporation of such sum not exceeding ten per cent of the total amount at credit on the said account as is considered necessary for such expenditure as is of a capital nature: