Section 512 in The Coimbatore City Municipal Corporation Act, 1981
512. Act to be read subject to Schedule VII in regard to constitution of the Corporation of Coimbatore.
- Notwithstanding anything contained in this Act or any other law for the time being in force, in regard tcrth'e Corporation of Coimbatore constituted with effect on and from the date appointed under subsection (3) of section 1, the provisions of this Act shall be read subject to the rules in Schedule VII.
