Section 3G(2) in Tamil Nadu District Municipalities Act, 1920
(2)An election to constitute a [Third Grade Municipality] [The expression '(exclusive of its Chairman)' was omitted by the Tamil Nadu Municipal laws (Amendment) Act 2006 (Tamil Nadu act 18 of 2006)] shall be completed,-(a)before the expiry of its duration specified in sub-section (1); or(b)before the expiration of a period of six months from the date of its dissolution:Provided that where the remainder of the period for which the dissolved [Third Grade Municipality] [Substituted for the words 'Town Panchayat' by the Tamil Nadu District Municipalities (Amendment) Act 2004 (Tamil Nadu 24 of 2004)] would have continued is less than six months, it shall not be necessary to hold any election for constituting the [Third Grade Municipality] [Substituted for the words 'Town Panchayat' by the Tamil Nadu District Municipalities (Amendment) Act 2004 (Tamil Nadu 24 of 2004)] for such period.
