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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Tamilnadu - Subsection

Section 78(d) in Chennai City Municipal Corporation Act, 1919

(d)when the amount of estimate exceeds sixty lakhs of rupees, but does not exceed seventy-five lakhs of rupees, the sanction of the concerned standing committee (other than the standing committee on taxation and finance) shall be required;