Section 44AC(13) in Chennai City Municipal Corporation Act, 1919
(13)If the morion is not carried by such a majority as aforesaid, or if the meeting cannot be held for want of a quorum, no notice of any subsequent motion expressing want of confidence in the same [***] [Omitted by T.N. Act No. 15 of 2011 for words 'Mayor or the'.] Deputy Mayor shall be received until after the expiry of [one year] [Substituted for the words 'six months' by Tamil Nadu Act 37 of 2007, dated 18.10.2007.] from the date of the meeting.
