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[Cites 0, Cited by 0] [Section 47(6)] [Section 47] [Entire Act]

State of Tamilnadu - Subsection

Section 47(6)(d) in Chennai City Municipal Corporation Act, 1919

(d)If in any case a question arises as to whether a person is ordinarily resident in the city at any relevant time, the question shall be determined by [the [Tamil Nadu State Election Commission] [Substituted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1994 (Tamil Nadu Act 26 of 1994).]] in accordance with such rules as may be prescribed.]