Section 511A(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)The Special Officer appointed under sub-section (1) shall hold office only for six months from the date of the commencement of the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994) [up to the 31st day of December 1996 or such shorter period as the Government may, by notification, specify in this behalf].
