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[Cites 0, Cited by 0] [Section 510] [Entire Act]

State of Tamilnadu - Subsection

Section 510(4) in The Coimbatore City Municipal Corporation Act, 1981

(4)The powers of the Government under this section shall, where one of the local authorities concerned is the port authority of a major port, only be exercisable with the concurrence of the Central Government.