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[Cites 0, Cited by 0] [Section 475] [Entire Act]

State of Tamilnadu - Subsection

Section 475(b) in The Madurai City Municipal Corporation Act, 1971

(b)in any rule made under this Act in which this section is made applicable to such expenses, the Commissioner may, if he thinks fit and with the approval of the standing committee, declare such expenses to be improvement expenses.