Section 437(4) in The Coimbatore City Municipal Corporation Act, 1981
(4)The provisions of sections 433,434 and 436 and of the second sentence of sub-section (1) of section 438 and section 440 shall apply to the rules made under this section as they apply to the by-laws made under section 430 with the substitution of the word "Government" for the word "council" in section 434 and clause (b) of section 436 and of the word "Government" for the word "Commissioner" in clause (d) of section 436.
