Section 8(4) in The Vellore City Municipal Corporation Act, 2008
(4)In the 1981 Act as extended and applied to the city of Vellore,-(a)any reference to the city of Coimbatore and Coimbatore Municipality, shall, by reason of this Act, be construed as a reference to the city of Vellore and Vellore Municipality, respectively; and(b)any reference to the Coimbatore Corporation, Corporation of Coimbatore and Municipal Corporation of Coimbatore, shall, by reason of this Act, be construed as a reference to the Vellore Corporation, Corporation of Vellore and Municipal Corporation of Vellore, respectively.
