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[Cites 0, Cited by 1] [Section 8(4)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(4)(a) in The Tiruppur City Municipal Corporation Act, 2008

(a)any reference to the city of Coimbatore and Coimbatore Municipality, shall by reason of this Act, be construed as a reference to the city of Tiruppur and Tiruppur Municipality, respectively; and