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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 Nagercoil City Municipal Corporation Act, 2019

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