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[Cites 0, Cited by 0] [Section 3Y] [Entire Act]

State of Tamilnadu - Subsection

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

(3)The member of a town panchayat elected in a casual vacancy shall enter upon the office forthwith, but shall hold office only so long as the member in whose place he is elected would have been entitled to hold office, if the vacancy had not occurred.