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[Cites 0, Cited by 0] [Section 58(3)] [Section 58] [Entire Act]

State of Tamilnadu - Subsection

Section 58(3)(g) in The Coimbatore City Municipal Corporation Act, 1981

(g)already a councillor whose term of office as such will not expire before his fresh election or co-option can take effect or has already been elected a councillor whose term of office has not yet commenced;