Section 44AC(14) in Chennai City Municipal Corporation Act, 1919
(14)[ No notice of a morion under this section shall be received,-] [Substituted by Tamil Nadu Tamil Nadu Act 37 of 2007, dated 18.10.2007.](i)within one year of the assumption of office by; or(ii)during the last year of the term of office of,[***] [Omitted By T.N. Act No. 15 of 2011 for words 'a Mayor or'.] a Deputy Mayor.]
