Section 3T(1) in Tamil Nadu District Municipalities Act, 1920
(1)Notwithstanding anything contained in this Act, the total number of members of a town panchayat [(exclusive of its Chairman)] [Inserted by Tamil Nadu Act No. 15 of 2011, dated 06.09.2011] shall be notified by an Inspector in accordance with such scale as may be prescribed with reference 16 the population as ascertained at the last proceeding census of which the relevant figures have been published.
