Section 24G in Tamil Nadu District Municipalities Act, 1920
24G. [ Term of office of Chairperson of Area Sabha. [Inserted by Tamil Nadu Act No. 35 of 2010, dated 26.11.2010]
(1)The Councillor of the ward shall be Chairperson and convener of the Area Sabha.(2)The duration of the Area Sabha shall be co-extensive with the duration of the Municipal Council.]
