Section 40A(14) in Tamil Nadu District Municipalities Act, 1920
(14)[ No notice of a motion under this section shall be received,-(i)within one year of the assumption of office by; or(ii)during the last year of the term of office of,][a vice-chairman] [Substituted 'a chairman or a vice-chairman' by Tamil Nadu Act No. 15 of 2011, dated 06.09.2011, w.e.f. 12.9.2011.],
