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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Tamilnadu - Subsection

Section 49(3) in The Madurai City Municipal Corporation Act, 1971

(3)When issuing under sub-section (1) a notification which materially alters the existing wards of the City, the Government may direct that the alteration shall take effect from the date of the next ordinary elections.