Section 44AC(12) in Chennai City Municipal Corporation Act, 1919
(12)If the motion is carried with the support of [not less than four-fifth of the sanctioned strength] [Substituted for the words 'not less than one-half of the sanctioned strength' by Tamil Nadu Act 37 of 2007, dated 18.10.2007.] of the council, the State Government shall, by notification, remove the [Deputy Mayor] [Substituted by T.N. Act No. 15 of 2011 for words 'Mayor or the Deputy Mayor as the case may be'.].
