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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Tamilnadu - Subsection

Section 34(4) in The Coimbatore City Municipal Corporation Act, 1981

(4)The Deputy Mayor or the councillor presiding at a meeting of the council and the member presiding at a meeting of a standing committee shall for that meeting and during the period that he presides over it have all the powers and be subject to all the obligations of the Mayor or the chairman, as the case may be.