Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 54B(1)] [Section 54B] [Entire Act]

State of Tamilnadu - Subsection

Section 54B(1)(a) in Chennai City Municipal Corporation Act, 1919

(a)that on the date of his election a returned candidate was not qualified or was disqualified, to be chosen as [Mayor or a councillor] under this Act, or