Section 44A(7) in Chennai City Municipal Corporation Act, 1919
(7)The State Government may reconstitute the corporation before the expiry of the period notified under sub-section (1) [* * *] [Omitted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1994 (Tamil Nadu Act 26 of 1994).][(7-A) All the newly elected councillors of the reconstituted corporation shall enter upon their offices on the date fixed for its reconstitution and they shall hold their offices only for the remainder of the period for which the dissolved corporation would have continued under sub-section (1) of section 5-B, had it not been dissolved.] [Inserted by Act 26 of 1994.]
