Section 53(2) in The Chhattisgarh Municipalities Act, 1961
(2)If on the receipt of the notice referred to in sub-section (1), the Councillor fails to pay within the time specified in clause (b) of sub-section (1) the arrears of any tax specified in the notice, he shall, subject to the provisions of Section 35, cease to be a Councillor and his office shall become vacant and shall be disqualified for further election, [or nomination] [Substituted by M.P. Act No. 17 of 1994.] to such office until the arrears due by him are paid.
