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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 Tiruppur City Municipal Corporation Act, 2008

(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 Tiruppur Corporation, Corporation of Tiruppur and Municipal Corporation of Tiruppur, respectively.