Section 63 in The Coimbatore City Municipal Corporation Act, 1981
63. Term of Office of councillors.
- The term of office of councillors shall, save as otherwise expressly provided in this Act, be [Five years] [Substituted by Tamil Nadu Municipal Corporation Laws (Special Provision and Amendmenti Act, 1989 (Tamil Nadu Act 5 of 1989), w.e.f. 27-2-1989.] beginning and expiring at noon on such date as [the [Tamil Nadu State Election Commission] [Substituted by Tamil Nadu Act 26 of 1994.] in consultation with the Government] by notification, appoint in that behalf.[x x x] [Proviso to section 63 omitted by Tamil Nadu Act 22 of 2001.]
