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

State of Tamilnadu - Subsection

Section 34(1) in The Madurai City Municipal Corporation Act, 1971

(1)The Commissioner and the Deputy Commissioner shall have the right to attend the meetings of the council and [of any standing committee, wards committee] [Substituted by Tamil Nadu Act 26 of 1994.] or other committees constituted under this Act to take part in the discussion, but shall not have the right to move any resolution or to vote.