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[Cites 0, Cited by 0] [Section 6G] [Entire Act]

State of Tamilnadu - Subsection

Section 6G(3) in Chennai City Municipal Corporation Act, 1919

(3)Any casual vacancy in the office of the chairman of the wards committee shall be filled up in such manner as may be prescribed and the chairman elected in any such casual vacancy shall hold office only so long as the person in whose place he is elected would have been entitled to hold the office, if the vacancy had not occurred.]