Section 7 in Tamil Nadu District Municipalities Act, 1920
(7)"Casual vacancy" means a vacancy occurring otherwise than by efflux by time[xxx] [ The word 'in the office of an elected councillor, vice-chairman or chairman' were omitted by the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)] and "casual election" means an election held on the occurrence of a casual vacancy;[(7-A) "Chairman" means the Chairman of the [Third Grade Municipality or town panchayat] [Inserted by Tamil Nadu District Municipalities (Amendment) Act, 1994 (Tamil Nadu Act 25 of 1994)] or the municipality, as the case may be];
