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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Tamilnadu - Subsection

Section 51(3) in Chennai City Municipal Corporation Act, 1919

(3)[ Before taking any decision on any such question, the Governor shall obtain the opinion of the [Tamil Nadu State Election Commission] [Inserted by Act 26 of 1994.] and shall act according to such opinion.]