Section 55A(2) in Chennai City Municipal Corporation Act, 1919
(2)[] [Original sub-sections (2), (3) and (4) of section 55 were renumbered as sub-sections (1), (2) and (3) respectively of section 55-A by section 38(2) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936) and sub-sections (1) and (2) as so re-numbered were substituted by section 7 of the Madras City Municipal Corporation and District Municipalities (Amendment) Act, 1962 (Tamil Nadu Act X of 1962), which came into force on the 17th September 1962.] Notwithstanding anything contained in this Act [the [Tamil Nadu State Election Commission] [Substituted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1994 (Tamil Nadu Act 26 of 1994).] in consultation with the State Government] may, for sufficient cause, direct from time to time the postponement or alteration of the date of an ordinary or casual election or any stage of any such election.
