Section 51 in The Coimbatore City Municipal Corporation Act, 1981
51. [Seventy Two Divisions] [Heading of section 51 was substituted by Tamil Nadu Act 27 of 1990.].
(1)For the purpose of the election of the seventy two councillors referred to in sub-section (1) of section 5, the city' shall be divided into seventy two divisions the boundaries of which shall be fixed by the Government by notification.(2)All the electors of a division, irrespective of their community or sex, shall be entitled to vote at an election to the seat in that division.(3)When issuing under sub-section (1) a notification which materially alters the existing divisions of the City, the Government may direct that the alteration shall take effect from the date of the next ordinary elections.
