Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tamilnadu - Section Section 51A in The Coimbatore City Municipal Corporation Act, 1981 51A. [ Construction of references to Divisions. [Sections 51-A and 52-A were inserted by Tamil Nadu Act 22 of 1996] - In this Act wherever the expression "Division" or "Divisions" occur it shall be deemed to refer to "ward" or "wards" respectively.]
