Section 58A in The Coimbatore City Municipal Corporation Act, 1981
58A. [ Disqualification for Mayor, Deputy Mayor and councillor. [Section 58-A inserted by Tamil Nadu Municipal Laws (Amendment) Act, 2002 (Tamil Nadu Act 29 of 2002).]
- Notwithstanding anything contained in this Act, no person shall be qualified for being elected as, and for being, a Mayor, Deputy Mayor or councillor if he is a member of the Legislative Assembly of the State or a member of either House of Parliament.]
