Section 462 in The Coimbatore City Municipal Corporation Act, 1981
462. Notice of prohibition or setting apart of places.
- Whenever the council, a standing committee or Commissioner shall have set apart any place for any purpose authorised by this Act or shall have prohibited the doing of anything in any place, the Commissioner shall forthwith cause to be put up a notice in Tamil and in English at or near such place. Such notice shall specify the purpose for which such place has been set apart or the Act prohibited in such place.Service or Sending of Notices, Etc.
