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[Cites 0, Cited by 1] [Section 50(1)] [Section 50] [Entire Act]

State of Tamilnadu - Subsection

Section 50(1)(i) in Tamil Nadu District Municipalities Act, 1920

(i)[ absents himself from the meetings of the council for a period of three consecutive months reckoned from the date of commencement of his term of office, or of the last meeting which he attended, or of his restoration to office as [the chairman or councillor] [This clause and Explanation were substituted for clause (i) and the Explanation thereto by section 2 of the Madras District Municipalities (Second Amendment) Act, 1934 (Madras Act IV of 1935).] under sub-section (4), as the case may be, or of within the said period, less than three meetings have been held, absents himself from three consecutive meetings held after the said date:]