Section 4(3) in The Coimbatore City Municipal Corporation Act, 1981
(3)Notwithstanding anything contained in sub-section (1), all notifications, rules, by-laws, regulations, orders, directions and powers made, issued or conferred under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), and in force on the date of commencement of this Act shall so far as they are not inconsistent with the provisions of this Act, continue to be in force in the City, until they are replaced by the notifications, rules, by-laws, regulations, orders, directions and powers to be made or issued or conferred under this Act.
