Section 43AAA in Tamil Nadu District Municipalities Act, 1920
43AAA. [ Special provision relating to election. [Inserted by Tamil Nadu Act No. 16 of 2011, dated 06.06.2011.]
- Notwithstanding anything contained in this Act or the Rules made or orders issued under this Act, for the first election to the municipal councils except the municipal councils or Pudukottai, Karur, Kancheepuran, Hosur, Namakkal, Villupuram, Tirupathur and Nagercoil municipalities, to be held immediately after the date of commencement of the Tamil Nadu Municipal Laws (Third Amendment) Act, 2011, the territorial area of the ward of the municipal councils, the total number of wards and the total number of councillors or members, as the case may be, to be returned from such wards shall be the same as they exist on the date of commencement of the Tamil Nadu Municipal Laws (Third Amendment) Act, 2011.]
