Section 373(b) in Tamil Nadu District Municipalities Act, 1920
(b)there shall be constituted for the municipal area a municipality, or, as the case may be, for the panchayat area [Third Grade Municipality] [Substituted for the words 'town Panchayats' by the Tamil Nadu District Municipalities (Amendment) Act 2004 (Tamil Nadu Act 24 of 2004).] under the provisions of this Act, as amended by the Tamil Nadu District Municipalities (Amendment) Act 1994 (Tamil Nadu Act 25 of 1994);
