Section 438(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)(a)When any by-law has been made, under this Act by-law shall be published in the Tamil Nadu Government Gazette in Tamil and English. A by-law shall come into operation three months after it has been published as aforesaid.(b)When any rule made under this Act is published in the Tamil Nadu Government Gazette it shall be published in Tamil also.
