Section 40A(13) in Tamil Nadu District Municipalities Act, 1920
(13)If the motion 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 [***] [Word 'chairman or' omitted by Tamil Nadu Act No. 15 of 2011, dated 06.09.2011, w.e.f. 12.9.2011] vice-chairman shall be received until after the expiry of [one year] [Substituted for the words 'six month' by Tamil Nadu Municipal Law (Amendment) Act, 2007 (Tamil Nadu Act 37 of 2007)] from the date of the meeting.
