Section 52(3) in Chennai City Municipal Corporation Act, 1919
(3)Notwithstanding anything contained in sub-section (1) [or sub-section (1-A)] [Inserted by Tamil Nadu Act 11 of 1978.], [the (Tamil Nadu State Election Commission)] [Substituted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1991 (Tamil Nadu Act 26 of 1994).] may direct that [such conviction or sentence] [Substituted for 'such sentence' by Tamil Nadu Act 11 of 1978.] shall not operate as a disqualification.
