Section 368(6) in Tamil Nadu District Municipalities Act, 1920
(6)The provisions of sub-sections (1) to (5) shall apply save as otherwise provided in this Act and, so far as may be, to all cases of reconstitution of municipal councils [and to all cases where ordinary vacancies in the] [These words were added by section 3(3)(b) of the Madras City Municipal Corporation and District Municipalities (Amendment) Act, 1968 (Tamil Nadu Act 10 of 1968)] office of [chairman or councillors] [Substituted for 'councillors' by Tamil Nadu Act No. 15 of 2011, dated 06.09.2011, w.e.f. 12.9.2011.] have not been filled.
