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[Cites 0, Cited by 0] [Section 3U] [Entire Act]

State of Tamilnadu - Subsection

Section 3U(1) in Tamil Nadu District Municipalities Act, 1920

(1)Every town panchayat, unless sooner dissolved, shall continue for five years beginning from the date appointed for its first meeting after each ordinary election and no longer and the expiration of the said period of five years shall operate as a dissolution of the town panchayat.