Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 50AB] [Entire Act] State of Tamilnadu - Subsection Section 50AB(14) in The Coimbatore City Municipal Corporation Act, 1981 (14)No notice of a motion under this section shall be received within six months of the assumption of office by a Mayor or a Deputy Mayor.]
