Section 3Q(2) in Tamil Nadu District Municipalities Act, 1920
(2)The following persons shall be represented in the town panchayat, namely:-(a)the members of the House of the People and the members of the State Legislative Assembly representing a constituency comprising the whole or any part of the town panchayat; and(b)the members of the Council of States who are registered as electors within the area of the town panchayat.
