Section 51(2) in Tamil Nadu District Municipalities Act, 1920
(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.
