Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5B] [Entire Act] State of Tamilnadu - Subsection Section 5B(1) in Chennai City Municipal Corporation Act, 1919 (1)The corporation, unless sooner dissolved under section 44-A, shall continue for five years from the date appointed for its first meeting after each ordinary election and no longer.
