Section 49(3) in Tamil Nadu District Municipalities Act, 1920
(3)Notwithstanding anything contained in sub-section (1), the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the words 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may direct that such sentence shall not operate as a disqualification.
