Section 84 in The Coimbatore City Municipal Corporation Act, 1981
84. Disqualification of persons convicted of election offences.
- Every person convicted of an offence punishable under any of the provisions of sections 69 to 82 of this Act or under Chapter IX-A of the Indian Penal Code (Central Act XLV of 1860) shall be disqualified from voting or from being elected in any election or co-opted as a councillor to which this Act applies or from holding the office of councillor for a period of five years from the date of his conviction.Requisitioning of Property for Election Purposes
