Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38A] [Entire Act] State of Tamilnadu - Subsection Section 38A(1) in Chennai City Municipal Corporation Act, 1919 (1)When the office of Mayor is vacant, his functions shall devolve on the Deputy Mayor until a new Mayor is elected.
