Section 34(5) in Chennai City Municipal Corporation Act, 1919
(5)The [councillor concerned or persons referred to in [clauses (b) and (c)] [Substituted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1958 (Tamil Nadu XXIV of 1958).] of sub-section (2) of section 5] shall not be entitled to vote on the question referred to in sub-section (3) and the Mayor, or chairman concerned shall not be entitled to vote on the motion referred to in sub-section (4).Explanation. - In this section "Mayor" includes a Deputy Mayor, [or councillor] [Substituted for the word 'Councillor or alderman' by section 7 of the Madras City Municipal (Amendment) Act, 1958 (Tamil Nadu Act XXIV of 1958).] presiding for the occasion and "chairman" includes a member presiding for the occasion at a meeting of a committee.
