Section 55A(3) in Chennai City Municipal Corporation Act, 1919
(3)[] [Original sub-sections (2), (3) and (4) of section 55 were renumbered as sub-sections (1), (2) and (3) respectively of section 55-A by section 38(2) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936) and sub-sections (1) and (2) as so re-numbered were substituted by section 7 of the Madras City Municipal Corporation and District Municipalities (Amendment) Act, 1962 (Tamil Nadu Act X of 1962), which came into force on the 17th September 1962.] [A councillor elected at a casual election shall enter upon office forthwith but shall hold office so long only as the councillor in whose place he is elected would have been entitled to hold office if the vacancy had not occurred.] [Substituted by The Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1994 (Tamil Nadu Act 26 of 1994).]
