Section 61 in The Madurai City Municipal Corporation Act, 1971
61. Term of office of councillors.
- The term of office of councillors shall, save as otherwise expressly provided in this Act, be [five years] [Substituted by Tamil Nadu Act 5 of 1989.] beginning and expiring at noon on such date as [the [Tamil Nadu State Election Commission] [Substituted by Tamil Nadu Act 26 of 1994.] in consultation with the Government] by notification, appoint in that behalf.[x x x] [Proviso to section 61 omitted by Tamil Nadu Act 26 of 1994.]
