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[Cites 0, Cited by 0] [Section 24B(3)] [Section 24B] [Entire Act]

State of Tamilnadu - Subsection

Section 24B(3)(b) in Tamil Nadu District Municipalities Act, 1920

(b)two or more wards, one of the councillors representing such wards in the municipality elected by the members of the Wards committee, shall be the chairperson of that committee.