Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 54A] [Entire Act]

State of Tamilnadu - Subsection

Section 54A(6) in Chennai City Municipal Corporation Act, 1919

(6)[ Every election petition shall be tried as expeditiously as possible and endeavour shall be made to conclude the trial within six months from the date on which the election petition is presented to the Principal Judge, City Civil Court, Chennai for trial.] [Inserted by the Tamil Nadu Act 10 of 2001.]