Section 56(3) in The Madurai City Municipal Corporation Act, 1971
(3)Notwithstanding anything contained in [sub-section (1), or sub-section (1-A)] [Substituted by Tamil Nadu Act 72 of 1978.], [the (Tamil Nadu State Election Commission) [Substituted by Tamil Nadu Act 26 of 1994.]] may direct that such conviction or sentence shall not operate as a disqualification.
