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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(2)(f) in Chennai City Municipal Corporation Act, 1919

(f)already [* * *] [Omitted by section 18(2) of the Madras City Municipal (Amendment) Act, 1958 (Tamil Nadu Act XXIV of 1958).] a councillor [* * *] [Omitted the word 'or an alderman' by section 2(1), Act XXIV of 1958.] whose term of office as such will not expire before his fresh election [* * *] [Omitted the words 'or co-option' by section 6(3)(b) of the Tamil Nadu Municipal Corporation laws (Second Amendment) Act (Tamil Nadu Act 27 of 1990).] can take effect or has already been elected a councillor [* * *] [Omitted by section 2(2) of the Madras City Municipal (Amendment) Act, 1958 (Tamil Nadu Act XXIV of 1958).] whose term of office has not yet commenced; [or] [Added by the Mad, us City Municipal (Amendment) Act, 1941 (Tamil Nadu Act IV of 1941), re-enacted permanently by section 2 of, and the First Schedule to, the Madras Re-enacting and Repealing (No.l) Act, 1948 (Tamil Nadu Act VII of 1948).]