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[Cites 0, Cited by 0] [Section 217B(2)] [Section 217B] [Entire Act]

State of Tamilnadu - Subsection

Section 217B(2)(c) in Tamil Nadu District Municipalities Act, 1920

(c)The State Government, on receipt of such proposal together with the objection of the Committee, shall in consultation with the Committee, either approve the proposal with or without modification or direct the officer to make such modification in the proposal as they consider necessary in the circumstances and the officer concerned shall be bound to make such modifications as proposed by the State Government.