Section 3C(2) in Tamil Nadu District Municipalities Act, 1920
(2)The following persons shall also be represented in the [Third Grade Municipality] [Substituted for the words 'Town Panchayats' by the Tamil Nadu District Municipalities (Amendment) Act 2004 (Tamil Nadu Act 24 of 2004)], namely:-(a)[Proviso to clause (a) was omitted by Tamil Nadu Act 3 of 1997 w.e.f. 14-8-1996 and subsequently clause (a) was also omitted by Tamil Nadu Act 30 of 1997 w.e.f. 14-11-1996.](b)the members of the House of the People and the members of the State Legislative Assembly representing a constituency comprising the whole or any part of the [Third Grade Municipality] [Substituted for the words 'Town Panchayat' by the Tamil Nadu District Municipalities (Amendment) Act 2004 (Tamil Nadu Act 24 of 2004)]; and(c)the members of the Council of States who are registered as electors within the area of the [Third Grade Municipality] [Substituted for the words 'Town Panchayat' by the Tamil Nadu District Municipalities (Amendment) Act, 2004 (Tamil Nadu Act 24 of 2004)].
