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[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

State of Tamilnadu - Subsection

Section 59(2)(c) in Chennai City Municipal Corporation Act, 1919

(c)provide for all matters not expressly provided for in this Act relating to the election of the Mayor, the Deputy Mayor [or councillors] [Substituted for the words 'councillors or alderman' by section 26 of the Madras City Municipal (Amendment) Act, 1958 (Tamil Nadu Act XXIV of 1958).] including deposit to be made by candidates standing for election as councillors and the [conditions under which such deposits may be forfeited] [Substituted for the words 'conditions under which such deposits may be forfeited' by Tamil Nadu Municipal Laws (Third Amendment) Act, 1996 (Tamil Nadu Act 22 of 1996).] and the maximum amount of expenditure which may be incurred by the candidates standing for election as [Councillor or Mayor] [Substituted for the words 'Councillor' by Tamil Nadu Act 15 of 2011.]: