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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Tamilnadu - Subsection

Section 5A(3) in Chennai City Municipal Corporation Act, 1919

(3)The State Government may, after consultation with the corporation from time to time, by notification, alter the name, increase or diminish the area of any wards committee specified in the notification issued under sub-section (1).]