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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(1)(a) in The Tiruppur City Municipal Corporation Act, 2008

(a)"city of Tiruppur" or "city" means the local area comprised in the Tiruppur municipality and includes any local area which, after the date of the commencement of this Act, is included in the city, but does not include any local area which, after such date of the commencement of this Act, is excluded from the city;