Section 511 in The Madurai City Municipal Corporation Act, 1971
511. Act to be read subject to Schedule VII in regard to constitution of the Corporation of Madurai.
- Notwithstanding anything contained in this Act or any other law for the time being in force, in regard to the Corporation of Madurai constituted with effect on and from the 1st May 1971, the provisions of this Act shall be read subject to the rules in Schedule VII.
