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[Cites 0, Cited by 0] [Section 60B(1)] [Section 60B] [Entire Act]

State of Tamilnadu - Subsection

Section 60B(1)(a) in The Madurai City Municipal Corporation Act, 1971

(a)that on the date of his election a returned candidate was not qualified or was disqualified, to lie chosen as a [Mayor or a] [Inserted by Tamil Nadu Act 22 of 1996.] councillor under this Act; or