Section 54A(5) in Chennai City Municipal Corporation Act, 1919
(5)[ The trial of an election petition shall, so far as is practicable consistently with the interest of justice in respect of the trial, be continued from day to day until its conclusion, unless the Principal Judge, City Civil Court, Chennai, finds the adjournment of the trial beyond the following day to be necessary for reasons to be recorded.] [Inserted by the Tamil Nadu Act 10 of 2001.]
