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[Cites 0, Cited by 0] [Section 513] [Entire Act]

State of Tamilnadu - Subsection

Section 513(iii) in The Coimbatore City Municipal Corporation Act, 1981

(iii)any reference to the chairman or vice-chairman of a municipality shall be deemed to include also a reference to the Mayor or Deputy Mayor or the Commissioner, as the case may be, of the Municipal Corporation of Coimbatore having jurisdiction.