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[Cites 0, Cited by 4] [Entire Act]

State of Tamilnadu - Section

Section 20 in Chennai City Municipal Corporation Act, 1919

20. Any member of a standing committee, other than the Mayor who fails to attend four consecutive meetings of the standing committee shall cease to be a member thereof, but may be re-elected by the council.] [Substituted by Tamil Nadu Act 22 of 1971.]