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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Tamilnadu - Subsection

Section 53(1) in The Madurai City Municipal Corporation Act, 1971

(1)If any person has been elected for two or more wards, he shall within seven days from the date of the last of such elections, intimate to the Commissioner, the ward, for which he chooses to serve.