Section 368(5) in Tamil Nadu District Municipalities Act, 1920
(5)The term of office of the [chairman or councillors] [Substituted for 'councillors' by Tamil Nadu Act No. 15 of 2011, dated 06.09.2011, w.e.f. 12.9.2011] or of the councillors elected in their places at casual vacancies shall be [five years] [This words were substituted for the words 'three years' by section 37(1)(a) of the Madras City Municipal Corporation and Tamil Nadu District Municipalities (Amendment and Extension of Term of Office) Act, 1971 (Tamil Nadu Act 22 of 1971).] beginning and expiring at noon on such date as the State Government may, by notification, appoint in that behalf and different dates may be appointed for different municipal councils:[xxx] [Omitted by the Tamil Nadu District Municipalities (Amendment) Act, 1944 (Tamil Nadu Act 25 of 1994).]
