Section 40B(10) in Tamil Nadu District Municipalities Act, 1920
(10)Any person in respect of whom orders have been published under sub-section (9) removing him from the office of chairman shall be ineligible for election as chairman until the date on which notice of the next ordinary elections to the municipal council is published in the manner prescribed, or the expiry of one year from the date specified in the order published under sub-section (9).] [Substituted by Tamil Nadu Municipal Laws(Amendment) Act, 2007(Tamil Nadu Act 37 of 2007)]
