Section 51A(6) in Tamil Nadu District Municipalities Act, 1920
(6)Every election petition shall be tried as expeditiously as possible and endeavour shall be made to conclude the trial within six months from the date on which the election petition is presented to the District Judge for trial.] [Sub-section (5) and (6) were inserted by the Tamil Nadu Municipal Laws (Second Amendment) Act, 2001 (Tamil Nadu Act 10 of 2001).]
