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[Cites 0, Cited by 1] [Entire Act]

State of Tamilnadu - Section

Section 32 in The Coimbatore City Municipal Corporation Act, 1981

32. [ Re-eligibility of Mayor and Deputy Mayor. [Substituted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).]

- An outgoing Mayor or Deputy Mayor is eligible for re-election.]