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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Tamilnadu - Subsection

Section 30(1) in The Madurai City Municipal Corporation Act, 1971

(1)The Mayor or Deputy Mayor shall be entitled to hold office fora period of five years from the date of his election provided that in the meantime he does not cease to be the councillor.