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[Cites 0, Cited by 0] [Section 50(5)] [Section 50] [Entire Act]

State of Tamilnadu - Subsection

Section 50(5)(c) in The Coimbatore City Municipal Corporation Act, 1981

(c)all or any of the functions of the Taxation Appeals Committee may, [during the period of dissolution] [Substituted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 Tamil Nadu Act 26 of 1994).] be exercised and performed by the chairman of the said committee.