Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Entire Act] State of Tamilnadu - Section Section 30 in Chennai City Municipal Corporation Act, 1919 30. [ Re-eligibility of Mayor and Deputy Mayor. [Substituted by Tamil Nadu Act 1 of 2007, dated 22.01.2007.] - An outgoing Mayor or Deputy Mayor is eligible for re-election.]
