Section 55B(1) in Chennai City Municipal Corporation Act, 1919
(1)Notwithstanding anything contained in clause (a) of sub-section (1) of section 55-A, [the Officer, or authority referred to in section 44-AA in consultation with the [Tamil Nadu State Election Commission], shall] cause arrangements for elections to be conducted, so that the newly elected councillors may come into office on a day [within a period of [eight years and six months] [Substituted by Tamil Nadu Act 2 of 1975.], from the [31st day of May 1994] [Substituted by the Tamil Nadu Act 31 of 1993.]:Provided that the State Government may, by notification, extend the said period for a further period not exceeding six months:[Provided further that the State Government may, by notification, for sufficient cause direct that the period specified in sub-section (1) shall be reduced by such period not exceeding [six months] [Added by Tamil Nadu Act 10 of 1978.], as may be specified in such notification.]
