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[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

State of Tamilnadu - Subsection

Section 59(2)(b) in Chennai City Municipal Corporation Act, 1919

(b)[ provide for the adjudication by the Principal Judge, City Civil Court, [Chennai] [Substituted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1994 (Tamil Nadu Act 26 of 1994).] of disputes arising out of elections, and;]