Section 45 in Chennai City Municipal Corporation Act, 1919
45. [Two hundred divisions] [Substituted by T.N. Act No. 1 of 2011. w.e.f. 21.12.2010.].
(1)For the purposes of the election of the [two hundred] [Substituted for the words 'one hundred and fifty-five' by the T.N. Act No. 1 of 2011, w.e.f. 21.12.2010.] councillors referred to in sub-section (1) of section 5, the city shall be divided into [two hundred] [Substituted for the words 'one hundred and fifty-five' by the T.N. Act No. 1 of 2011, w.e.f. 21.12.2010.] territorial divisions the boundaries of which shall be fixed by the State Government by notification.(2)The [State Government] [Substituted far the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted far 'Provincial' by the Adaptation Order of 1950.] may after consulting the council, by notification, alter the boundaries of any such division.
