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[Cites 0, Cited by 0] [Section 47(5)] [Section 47] [Entire Act]

State of Tamilnadu - Subsection

Section 47(5)(a) in Chennai City Municipal Corporation Act, 1919

(a)is not less than [eighteen years] [Substituted for 'twenty-one' by the Constitution 61st Amendment Act, 1988, section 2 dated 28th March, 1989.] of age on the qualifying date; and