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[Cites 0, Cited by 0] [Section 437] [Entire Act]

State of Tamilnadu - Subsection

Section 437(3) in The Coimbatore City Municipal Corporation Act, 1981

(3)If any provision of a by-law made by the council is repugnant to any provision of a rule made under this section, the rule shall prevail and the by-law shall, to the extent of the repugnancy, be void.