Section 55B(2) in Chennai City Municipal Corporation Act, 1919
(2)For the purposes of sub-section (1) of this section, clause (a) of sub-section (1) of section 55-A shall have effect, as if for the words "within three months before the occurrence of the vacancies as he thinks fit", the words "so as to ensure that the newly elected councillors come into office within the period specified in sub-section (1) of section 55-13" were substituted.]
