Section 3G(1) in Tamil Nadu District Municipalities Act, 1920
(1)Every [Third Grade Municipality] [The expression '(exclusive of its Chairman)' was omitted by the Tamil Nadu Municipal laws (Amendment) Act 2006 (Tamil Nadu act 18 of 2006)] unless sooner dissolved, shall continue for five years beginning from the date appointed for its first meeting and no longer and the expiration of the said period of five years shall operate as a dissolution of the [Third Grade Municipality] [The expression '(exclusive of its Chairman)' was omitted by the Tamil Nadu Municipal laws (Amendment) Act 2006 (Tamil Nadu act 18 of 2006)].
