Section 511 in The Coimbatore City Municipal Corporation Act, 1981
511. Legal proceedings.
- Where immediately before the date of commencement of this Act, any legal proceedings are pending to which the Coimbatore municipality as constituted under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), is a party, then, the Coimbatore Corporation as constituted under this Act shall be deemed to be substituted for the said Coimbatore municipality in those proceedings.
