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[Cites 0, Cited by 0] [Section 49(2A)] [Section 49] [Entire Act]

State of Tamilnadu - Subsection

Section 49(2A)(b) in Tamil Nadu District Municipalities Act, 1920

(b)has no good reason or jurisdiction for the failure, the Tamil Nadu State Election Commission shall, by order published in the Tamil Nadu Government Gazette declare him to be disqualified for being elected as and for being a chairman or a councillor, as the case may be, and any such person shall be disqualified for a period of three years from the date of the year.]