Section 4 in The Coimbatore City Municipal Corporation Act, 1981
4. Bar of application of Tamil Nadu Act V of 1920.
(1)Subject to the provisions of sub-sections (2) and (3), the Tamil Nadu District Municipalities Act, 1920, (Tamil Nadu Act V of 1920) shall, with effect from the date of commencement of this Act, cease to apply to the City.(2)Such cesser shall not affect -(a)the previous operation of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) in respect of the City;(b)any penalty, forfeiture or punishment incurred in respect of any offence committed against the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920); or(c)any investigation, legal proceedings or remedy in respect of such penalty, forfeiture or punishment,and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.(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.
