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[Cites 0, Cited by 0] [Section 44AC] [Entire Act]

State of Tamilnadu - Subsection

Section 44AC(11) in Chennai City Municipal Corporation Act, 1919

(11)A copy of the minutes of the meeting together with a copy of the motion and the result of the voting thereon shall forthwith on the termination of the meeting be forwarded by the Commissioner to the. State Government.