Section 58 in Chennai City Municipal Corporation Act, 1919
58. [ Notification of elections [***] [Substituted by section 37 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).].
- All elections of the [Mayor and Deputy Mayor] [Substituted for the words 'Deputy Mayor and alderman' by section 25 of the Madras City Municipal (Amendment) Act, 1958 (Tamil Nadu Act XXIV of 1958).] and all elections [***] [Omitted by Tamil Nadu Act 26 of 1994.] of councillors shall be notified in the [Official Gazette] [Substituted for the words 'Fort St. George Gazette', by the Adaptation Order of 1937.].]
