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[Cites 0, Cited by 0] [Section 44(1A)] [Section 44] [Entire Act]

State of Tamilnadu - Subsection

Section 44(1A)(c) in Tamil Nadu District Municipalities Act, 1920

(c)is, for the time being, disqualified from voting under the provisions of section 60 or any law relating to corrupt practices and other offences in connection with elections.