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[Cites 0, Cited by 0] [Section 192] [Entire Act]

State of Tamilnadu - Subsection

Section 192(2) in The Coimbatore City Municipal Corporation Act, 1981

(2)If any such reduction or transfer is of an amount exceeding rupees five hundred, the council may pass with regard thereto such orders as it thinks fit, and it shall be incumbent on the standing committee on taxation and finance and the Commissioner to give effect to the said order.