Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act] State of Tamilnadu - Subsection Section 51(2)(ii) in Chennai City Municipal Corporation Act, 1919 (ii)the holder of any office which does not involve both of the following incidents, namely:-