Section 3F(1) in Tamil Nadu District Municipalities Act, 1920
(1)Notwithstanding anything contained in this Act, the total number of members of a Third Grade Municipality [(exclusive of its Chairman)] [Inserted by Tamil Nadu Act No. 15 of 2011, dated 06.09.2011] shall be notified by the Inspector in accordance with such scale as may be prescribed with reference to the population as ascertained at the last preceding census of which the relevant figures have been published:Provided that for the first election to the [Third Grade Municipality] [The expression '(exclusive of its Chairman)' was omitted by the Tamil Nadu Municipal laws (Amendment) Act 2006 (Tamil Nadu act 18 of 2006)] to be held immediately after the commencement of the Tamil Nadu District Municipalities (Amendment) Act, 1994 (Tamil Nadu Act 25 of 1994), the provisional population figures of the town panchayat as published in relation to 1991 census shall be deemed to be the population of the [Third Grade Municipality] [The expression '(exclusive of its Chairman)' was omitted by the Tamil Nadu Municipal laws (Amendment) Act 2006 (Tamil Nadu act 18 of 2006)] as ascertained in that census.
