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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

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

(5)Any inhabitant of a local area in respect of which any such notification has been published or any local authority affected by any such notification or the council of the corporation desiring to object to anything therein contained, may submit the objections in writing to the Government within six weeks from the publication of the notification and the Government shall take all such objections into consideration.