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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Tamilnadu - Subsection

Section 55(3) in The Madurai City Municipal Corporation Act, 1971

(3)[ Before taking any decision on any such question, the Governor shall obtain the opinion of the [Tamil Nadu State Election Commission] [Sub-section (3) inserted by Tamil Nadu Act 26 of 1994.] and shall act according to such opinion.]