Section 43A in Tamil Nadu District Municipalities Act, 1920
43A. [ Election of same person for more than one ward. [This section was inserted by section 5 of the Tamil Nadu District Municipalities (Amendment) Act, 1973 (Tamil Nadu Act 17 of 1973)]
(1)If any person has been elected for two or more wards, he shall, within seven days from the date of the last of such elections, intimate to the commissioner, the ward for which he chooses to serve.(2)In default of such intimation, the commissioner shall determine by lot and notify the ward for which such person shall serve.(3)The said person shall be deemed to have been elected only for the ward so chosen or so notified, as the case may be, and the vacancies thereby arising in the representation of the other wards shall be filled by fresh elections.]
