Section 41(2) in Tamil Nadu District Municipalities Act, 1920
(2)[ On the date fixed for the dissolution of the council under sub-section (1), all its members as well as its chairman and vice-chairman shall forthwith be deemed to have vacated their offices and the persons referred to in sub-section (2) of section 3-C or sub-section (3) of section 7, as the case may be, shall cease to be represented in the Council and fresh elections shall be held in accordance with the provisions of this Act. [xxx] [This sub-section was substituted for the original sub-section y section 34(iii) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)]]
