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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Tamilnadu - Subsection

Section 38(2) in Chennai City Municipal Corporation Act, 1919

(2)It the Mayor is at the time of his election the chairman or an elected member of [a standing committee or wards committee] [Substituted by Tamil Nadu Act 26 of 1994.], he shall cease to hold office as such chairman or member.