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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Tamilnadu - Subsection

Section 5A(3) in The Coimbatore City Municipal Corporation Act, 1981

(3)The Government may, after consultation with the Corporation from time to time, by notification, after the name, increase or diminish the area of any wards committee specified in the notification issued under sub-section (1).]