Section 57(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)No person shall be qualified for election, [x x x] [The words 'or co-option' omitted by Tamil Nadu Municipal Corporation Laws (Amendmen end Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).] as a councillor unless -(a)his name is included in the electoral roll of any one of the divisions of the City;(b)he has completed his twenty-first year of age; and(c)[xxx] [Clause (c) omitted by Tamil Nadu Municipal Corporation laws (Second Amendment) Act, 1991 (Tamil Nadu Act 18 of 1991).]
