Section 283A(2) in The Madurai City Municipal Corporation Act, 1971
(2)The application under sub-section (1) shall be made on or before the [31st day of December 2002] [Substituted for '31st day of July 2002' by Tamil Nadu Act 42 of 2002 with effect from 4-6-2002.] in such form containing such particulars and with such documents and such application fee, as may be prescribed.
