Section 5(5) in The Coimbatore City Municipal Corporation Act, 1981
(5)Seats shall be reserved for women in the council and the number of seats reserved for women shall not be less than one-third [including the number of seats reserved for women belonging to the Scheduled Castes and the Scheduled Tribes and [Backward Class citizens] [Substituted by Tamil Nadu Municipal Laws (Second Amendment) Act, 1996 (Tamil Nadu Act 17 of 1996.] of the total number of seats in the council.]
