Section 34(3) in Chennai City Municipal Corporation Act, 1919
(3)[ Such councillor or persons referred to in [clauses (b) and (c)] [Substituted by the Tamil Nadu XXIV of 1958.] of sub-section (2) of section 5] [***] [Omitted for the word 'or alderman' by section 2(2) of the Chennai City Municipal (Amendment) Act, 1958 (Tamil Nadu Act XXIV of 1958).] may challenge the decision of the [Mayor] [Substituted for the word 'President' by section 2 of the Chennai City Municipal (Amendment) Act, 1933 Tamil Nadu Act III of 1933).] or chairman who shall thereupon put the question to the meeting. The decision of the meeting shall be final.
