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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Tamilnadu - Subsection

Section 49(2)(e) in Tamil Nadu District Municipalities Act, 1920

(e)[ already [the chairman or a councillor] [The original clauses (i) to (vi) were lettered as (a) to (f) respectively by section 41(ii)(b) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] whose term of office as such will not expire before his fresh election [xxx] [The words 'or' appointment were omitted by section 41(ii)(g) of the Tamil Nadu Municipal Laws (Amendment) Act, 2006 (Tamil Nadu Act 18 of 2006).] can take effect; [or has already been elected [a councillor] [These words were inserted by the Tamil Nadu Municipal Laws (Amendment) Act, 2006 (Tamil Nadu Act 18 of 2006)] whose term of office has not yet commenced;] [xxx] [The word 'or' was omitted by section 2(i)(a) of the Madras District Municipalities and Local Boards (Amendment) Act, 1940 (Madras Act XIV of 1940), re-enacted permanently by section 2 of, and the first Schedule to, the Tamil Nadu Re-enacting and Repealing (No. I) Act, 1948 (Tamil Nadu Act VI of 1948).]]