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State of Tamilnadu - Section

Section 12A in Tamil Nadu District Municipalities Act, 1920

12A. Procedure when no [***] [Word 'chairman or' omitted by Tamil Nadu Act No. 15 of 2011, dated 06.09.2011, w.e.f. 12.9.2011] vice-chairman is elected.

- If at an election held tmder section 12 no [***] [Word 'chairman or' omitted by Tamil Nadu Act No. 15 of 2011, dated 06.09.2011, w.e.f. 12.9.2011] vice-chairman is elected, a fresh election shall be held.