Section 40A(2) in Tamil Nadu District Municipalities Act, 1920
(2)Written notice of intention to make the motion, in such form as may be fixed by the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for the word 'Provincial' by the Adaptation Order of 1950], signed by such number of councillors as shall constitute not less than [three-fifth] [Substituted for the words 'one-half' by Tamil Nadu Municipal Laws (Amendment) Act, 2007 (Tamil Nadu Act 37 of 2007)] of the sanctioned strength of the council, together with a copy of the motion which is proposed to be made, shall be delivered by any two of the councillors signing the notice in person together, to the [Regional Director of Municipal Administration] [The words 'Regional Divisional Officer' were substituted by the words 'Regional Inspector of Municipalities' by Tamil Nadu Act 23 of 1978 and 'Regional Inspector of Municipality' were substituted by 'Regional Director of Municipal Administration' by Tamil Nadu Act 52 of 1998].
