Section 51 in Tamil Nadu District Municipalities Act, 1920
51. Decision of questions of disqualification of [chairman or councillors] [Substituted for 'councillors' by Tamil Nadu Act No. 15 of 2011, dated 06.09.2011, w.e.f. 12.9.2011.] by district judge.
(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.(2)The said judge, after making such inquiry as he deems necessary, shall determine whether or not such person is disqualified under [[...] [These words and figures were substituted by the Tamil Nadu District Municipalities Act, 1930 (Tamil Nadu Act X of 1930).]] section 49, section 50, [section 50-A] [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 his decision shall be final.(3)[ Pending such decision, the [chairman or the councillor] [This sub-section was substituted for the original sub-section by section 43(iii) of the Madras District Municipalities (Amendment) Act, 1930 (Madras Act X of 1930).] shall be entitled to act as if he were not disqualified.][Disputes Regarding Elections] [This heading and section 51A and 51C were inserted by the Tamil Nadu Act 25 of 1994]
