Section 513 in The Coimbatore City Municipal Corporation Act, 1981
513. Construction of reference to "municipality", "municipal town", etc.
- In the application of any law, rule, by-law, regulation, notification, scheme, form or order to any area, in the absence of an intention to the contrary appearing in this Act and unless the Government otherwise direct-(i)any reference to a municipality or a municipal council shall be deemed to include also a reference to the Municipal Corporation of Coimbatore constituted under this Act;(ii)any reference to a municipal town or municipal area shall be deemed to include also a reference to City of Coimbatore;(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.
