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[Cites 0, Cited by 0] [Section 3K] [Entire Act]

State of Tamilnadu - Subsection

Section 3K(2) in Tamil Nadu District Municipalities Act, 1920

(2)The term of office of the members elected at ordinary election shall commence on the date appointed for the first meeting of the [Third Grade Municipality] [Substituted for the word 'Town Panchayat' by the Tamil Nadu District Municipalities (Amendment) Act, 2004 (Tamil Nadu Act 24 of 2004)] after such ordinary election.