Section 55(1) in The Madurai City Municipal Corporation Act, 1971
(1)No person shall be qualified for election, [x x x] [The words 'or co-option' omitted by Tamil Nadu Act 26 of 1991.] as a councillor unless -(a)his name is included in the electoral roll of any one of the divisions t of the City;(b)he has completed his twenty-first year of age; and(c)[xxx] [Clause (c) omitted by Tamil Nadu Act 18 of 1991.]
