Section 51(1) in Tamil Nadu District Municipalities Act, 1920
(1)Whenever it is alleged that any person who has been elected as [the chairman or a councillor] [Substituted for 'a councillor' by Tamil Nadu Act No. 15 of 2011, dated 06.09.2011, w.e.f. 12.9.2011.] is disqualified under [xxx] [Omitted by the Tamil Nadu District Municipalities (Amendment) Act, 1994 (Tamil Nadu Act 25 of 1994).] section 50, [section 50-A] [This word, figures and letter were inserted by section 4 of the Tamil Nadu City Municipal Corporation, District Municipalities and Panchayats (Amendment) Act, 1964 (Tamil Nadu Act 2 of 1964)] or section 60], and such person does not admit the allegation, or whenever [the chairman or any councillor] [Substituted for 'any councillor' by Tamil Nadu Act No. 15 of 2011, dated 06.09.2011, w.e.f. 12.9.2011.] is himself in doubt whether or not he has become disqualified for office, [under section 50, [section 50-A] [These words and figures were inserted by section 43(i)(c) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)], or section 60], [such chairman or councillor] [Substituted for 'such councillor' by Tamil Nadu Act No. 15 of 2011, dated 06.09.2011, w.e.f. 12.9.2011.] or any other councillor may, and the [executive authority] [These words were substituted for the word 'chairman' by section 17(i) of the Tamil Nadu District Municipalities (Amendment) Act 1933 (Tamil Nadu Act XV of 1933).], at the request of the council, shall, apply to the district judge of the district in which the municipality is situated.
