Section 60(2) in The Madurai City Municipal Corporation Act, 1971
(2)The said Subordinate Judge or District Munsif, after making such inquiry as he deems necessary shall determine whether or not such, person is disqualified under [x x x] [The words 'sub-section (1) of section 55, section 56' omitted by Tamil Nadu Act 26 of 1994.] section 57, section 58, section 59 or section 82.
