Section 54(3) in Chennai City Municipal Corporation Act, 1919
(3)[ Until an application has been made under sub-section (1) and a decision thereon has been obtained, such person shall be entitled to act as if he were not disqualified.] [Substituted by section 32(iii), Act X of 1936.][Disputes Regarding Elections] [Inserted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1994 (Tamil Nadu Act 26 of 1994).]
