Section 50AB(12) in The Coimbatore City Municipal Corporation Act, 1981
(12)If the motion is carried with the support of not less than [four-fifth] [Substituted for the words 'three-fifth' by Tamil Nadu Municipal Laws (Amendment) Act, 2007 (Tamil Nadu Act 37 of 2007).] of the sanctioned strength of the council, the Stale Government shall, by notification, remove the Mayor or the Deputy Mayor, as the case may be.
