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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Tamilnadu - Subsection

Section 57(1) in Chennai City Municipal Corporation Act, 1919

(1)If any person has been elected for two or more divisions, he shall, within three days from the date of the last of such elections, intimate to the commissioner, the division for which he chooses to serve.