Section 3(8) in Chennai City Municipal Corporation Act, 1919
(8)"casual vacancy" means a vacancy occurring otherwise than-by efflux of time in the office of [a councillor] [Substituted for the words 'a divisional councillor' by section 3(ii) of the Tamil Nadu Act X of 1936.] [***] [Omitted the words 'or an alderman' by section 2(2) of the Tamil Nadu Act XXIV of 1958.] or in any other elective office, and "casual election" means an election held on the occurrence of a casual vacancy;[(8-A) "cheri" or "hutting ground" means an area containing land occupied by, or for the purpose of, any collection of huts, standing on a plot of land, or two or more plots of land which are adjacent to one another, and not less than two thousand four hundred square feet in area;] [Inserted by section 3(v) of the Tamil. Nadu Act X of 1936.]
