Section 57 in Chennai City Municipal Corporation Act, 1919
57. [ Election of same person for more than one division. [Substituted by section 24 of the Madras City Municipal (Amendment) Act, 1958 (Tamil Nadu Act XXIV of 1958).]
(1)If any person has been elected for two or more divisions, he shall, within three days from the date of the last of such elections, intimate to the commissioner, the division for which he chooses to serve.(2)In default of such intimation, the commissioner shall determine by lot and notify the division for which such person shall serve.(3)The said person shall be deemed to have been elected only for the division so chosen or so notified, as the case may be, and the vacancies thereby arising in the representation of the other division shall be filled by fresh elections.]
