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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(1) in The Tirunelveli City Municipal Corporation Act, 1994

(1)The corporation, unless sooner dissolved, shall continue for five years from the date appointed for its first meeting and no longer and the said period of five years shall operate as a dissolution of the corporation.