Section 2(41) in The Coimbatore City Municipal Corporation Act, 1981
(41)"Scheduled Tribes'" shall have the same meaning as in the Constitution;[(41-A) "[Tamil Nadu State Election Commission] [Clause (41-A) and (41-B) were inserted by Tamil Nadu Municipal Corporation Laws(Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).]" means the [Tamil Nadu State Election Commission] [Substituted for the words 'State Election Commission' by Tamil Nadu Municipal Laws (Amendment) Act, 2001 (Tamil Nadu Act 22 of 2001).] referred to in section 10-D;(41-B) "[Tamil Nadu State Election Commissioner] [Substituted for the words 'State Election Commissioner' by Act 26 of 1994.]" means the [Tamil Nadu State Election Commissioner] [Substituted for the words 'State Election Commissioner' by Act 26 of 1994.] referred to in section 10-D;]
