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

State of Tamilnadu - Subsection

Section 3(2A) in Chennai City Municipal Corporation Act, 1919

(2A)[ "area sabha" means, in relation to an area, the body of all the persons registered in the electoral rolls pertaining to all polling booths in the area;] [Inserted by Tamil Nadu Act No. 35 of 2010.]