Section 40A(3) in Tamil Nadu District Municipalities Act, 1920
(3)The [Regional Director of Municipal Administration] [The words 'Regional Divisional Officer' were substituted by the words 'Regional Inspector of Municipalities' by Tamil Nadu Act 23 of 1978 and 'Regional Inspector of Municipality' were substituted by 'Regional Director of Municipal Administration' by Tamil Nadu Act 52 of 1998] shall, then, convene a meeting for the consideration of the motion, to be held at the municipal office, at a time appointed by him which shall not be later than thirty days from the date on which the notice under sub-section (2) was delivered to him. He shall give to the councillors notice of not less than fifteen clear days of such meeting and of the time appointed therefor.
