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[Cites 0, Cited by 0] [Section 44A(5)] [Section 44A] [Entire Act]

State of Tamilnadu - Subsection

Section 44A(5)(a) in Chennai City Municipal Corporation Act, 1919

(a)All the members of the corporation as well as the Mayor and the Deputy Mayor (including councillors who are members of committees established or constituted by or under this Act) shall forthwith be deemed to have vacated their offices;