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[Cites 0, Cited by 0] [Section 5C] [Entire Act]

State of Tamilnadu - Subsection

Section 5C(2) in Chennai City Municipal Corporation Act, 1919

(2)Each ward committee shall consist of the councillor of the Corporation representing the ward and as many number of nominated members as may be prescribed, from among the persons registered in the electoral rolls of the ward and nominated by the council.