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[Cites 0, Cited by 0] [Section 41(3)] [Section 41] [Entire Act]

State of Tamilnadu - Subsection

Section 41(3)(a) in Tamil Nadu District Municipalities Act, 1920

(a)All the members of the council as well as [its chairman and vice-chairman shall forthwith be deemed to have vacated their offices.] [These words were substituted for the words 'the chairman and vice-chairman shall forthwith vacate their office' by section 34(iv)(a) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)]