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[Cites 0, Cited by 0] [Section 6H] [Entire Act]

State of Tamilnadu - Subsection

Section 6H(5) in Chennai City Municipal Corporation Act, 1919

(5)The duration of the wards committee shall be co-extensive with the duration of the corporation.[Tamil Nadu State Election Commission] [Substituted for the words 'State Ejection Commission' by Tamil Nadu Municipal Laws (Amendment) Act 2001 (Tamil Nadu Act 22 of 2001).]