Section 43(5) in Tamil Nadu District Municipalities Act, 1920
(5)[When a new ward is formed] [These words were substituted for the words 'When the number of councillors to be returned by a ward is altered or when a new ward is formed' by section 4(v) of the Tamil Nadu District Municipalities (Amendment) Act, 1973 (Tamil Nadu Act 17 of 1973)], or when an existing ward is abolished, [the Tamil Nadu State Election Commission shall determine] [Substituted by Tamil Nadu Act 25 of 1994.]-(a)the ward which each councillor then on the council shall be deemed to represent; and(b)the ward or wards in which elections shall be held to fill up the vacancies, if any, in the council.
