Section 22(3) in The City of Nagpur Corporation Act, 1948
(3)If on receipt of the notice referred to in sub-section (1) or sub-section (2) the Councillor fails to pay within three months the arrears of any tax specified in the notice, he shall cease to be a Councillor and his office shall be vacant; and he shall be disqualified for further election [* * *] [These words were deleted by Maharashtra 34 of 1965, Section 23.] to such office until the arrears due by him are paid and a certificate to that effect is granted to him in the prescribed manner.
