Section 9A in The Coimbatore City Municipal Corporation Act, 1981
9A. [ Preparation of development plan. [Section 9-A was inserted by Tamil Nadu Municipal Corporation Imws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 19941.]
- The council shall prepare every year a development plan for the City of Coimbatore and submit it to the District Planning Committee, having jurisdiction over the City of Coimbatore, constituted under section 241 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994).]
