Section 40(3) in Tamil Nadu District Municipalities Act, 1920
(3)[ [Any person removed under sub-section (1) from the office of vice-chairman shall not be eligible for election to the said office] [This sub-section was added by section 2(i) of the Madras District Municipalities and Local Boards (Amendment) Act, 1939 (Madras Act XI of 1939)] until the date on which notice of the next ordinary elections to the municipal council is published in the prescribed manner, or the expiry of [one year from the date specified in such notification] [Substituted by Tamil Nadu Act 23 of 1978]].
