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[Cites 0, Cited by 0] [Section 53(6)] [Section 53] [Entire Act]

State of Tamilnadu - Subsection

Section 53(6)(d) in The Coimbatore City Municipal Corporation Act, 1981

(d)If in any case a question arises as to whether a person is ordinarily resident in the city, at any relevant time the question shall be determined by [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.] in accordance with such rules as may be prescribed.