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

State of Tamilnadu - Subsection

Section 5A(1) in Chennai City Municipal Corporation Act, 1919

(1)There shall be constituted by the State Government, by notification, such number of wards committees comprising territorial area of such ; number of wards as may be specified in the notification within the territorial area of the corporation.