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[Cites 0, Cited by 0] [Section 3K] [Entire Act]

State of Tamilnadu - Subsection

Section 3K(1) in Tamil Nadu District Municipalities Act, 1920

(1)Except as otherwise provided in this Act, members of every [Third Grade Municipality] [Substituted for the word 'Town Panchayat' by the Tamil Nadu District Municipalities (Amendment) Act, 2004 (Tamil Nadu Act 24 of 2004)] elected at an ordinary election, shall, hold office for a term of five years.