Section 55 in Chennai City Municipal Corporation Act, 1919
55. [] [Original sub-section (1) of section 55 was re-numbered as section 55 by section 33(i) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] Term of office of councillors.
- [The term of office of councillors shall, save as otherwise expressly provided in this Act, be five years beginning and expiring at noon on such date as [the [Tamil Nadu State Election Commission] [Substituted by Tamil Nadu Act 10 of 1968.], in consultation with the State Government, may,] by notification, appoint in that behalf].Proviso was omitted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1994 (Tamil Nadu Act 26 of 1994).
