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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(4)(b) in The Tiruchirappalli City Municipal Corporation Act, 1994

(b)any reference to the Coimbatore Corporation, Corporation of Coimbatore and Municipal Corporation of Coimbatore, shall by reason of this Act, be construed as a reference to the Tiruchirappalli Corporation, Corporation of Tiruchirappalli and Municipal Corporation of Tiruchirappalli, respectively.