Section 24F in Tamil Nadu District Municipalities Act, 1920
24F. [ Constitution of Area Sabha. [Inserted by Tamil Nadu Act No. 35 of 2010, dated 26.11.2010]
(1)There shall be constituted by the municipal Council, an Area Sabha for each area in a ward in the municipality.(2)Each ward shall consist of such number of Area Sabhas, not exceeding five, as may be prescribed.(3)An Area Sabha shall comprise of the entire geographical territory in which all the persons registered in the electoral rolls pertaining to one or more polling booths in such territory are ordinarily resident.(4)Each Area Sabha shall consist of the elected Councillor of the ward and all the persons registered in the electoral rolls of the area.]
