Section 9(9) in The Thoothukudi City Municipal Corporation Act, 2008
(9)Notwithstanding anything contained in this Act, the chairman, vice-chairman and the councillors of the Thoothukudi municipality, who are elected and holding office as such immediately before the date of the commencement of this Act, shall be deemed to be the Mayor, Deputy Mayor and councillors of the Thoothukudi City Municipal Corporation elected i under this Act and such Mayor, Deputy Mayor and councillors shall continue to hold office up to such date as the Government may, by notification, fix in this behalf or, in case no such date is fixed, up to the date on which their term of office would expire under the District Municipalities Act and such Mayor, Deputy Mayor and councilors shall exercise all the powers and perform all duties conferred on the Mayor, Deputy Mayor and councillors by or under this Act.;
