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[Cites 0, Cited by 2] [Entire Act]

State of Tamilnadu - Section

Section 51C in Chennai City Municipal Corporation Act, 1919

51C. Procedure to be followed by the State Election Commission.

- The [Tamil Nadu State Election Commission] [Substituted for the words 'State Election Commission' by Tamil Nadu Act 22 of 2001.] shall have the power to regulate its own procedure (including the fixing of places and times of its sitting and deciding whether to sit in public or in private).