Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56] [Entire Act] State of Tamilnadu - Subsection Section 56(4) in The Madurai City Municipal Corporation Act, 1971 (4)No person who is disqualified under section 84 shall be qualified for election or co-option as a councillor so long as the disqualification subsists.
