Section 366(a) in Tamil Nadu District Municipalities Act, 1920
(a)The term of office of the chairman and of the councillors holding office, under the Madras District Municipalities Act, 1884 (Madras Act IV of 1884), shall expire on such date or dates after the commencement of this Act as the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] shall determine and the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] shall make appointments and cause arrangements for election, to be made under this Act so that the newly elected and appointed councillors may come into office on the date fixed for the retirement of the former councillors and the chairman elected or appointed under this Act on the date fixed for the retirement of the chairman elected or appointed or ex-officio under the Madras District Municipalities Act, 1884 (Madras Act IV of 1884) and until they so come into office the chairman and the councillors appointed or elected or ex-officio under the Madras District Municipalities Act, 1884 (Madras Act IV of 1884), shall have all the powers and be subject to all the duties respectively of the chairman and councillors under this Act; and
