Section 62(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)Whenever it is alleged that any person who has been elected or co-opted as a councillor is disqualified under [x x x] [The words 'sub-section (1) of section 57, section 58' omitted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).] section 59, section 60, section 61 or section 84 and such person does not admit the allegation or whenever any councillor is himself in doubt whether or not he has become so disqualified for office, such councillor or any other councillor may and the Commissioner, at the request of the council or on a direction from the Government, shall apply to the Subordinate Judge having jurisdiction over the City or if no Subordinate Judge has such jurisdiction, to the District Munsif having such jurisdiction.
