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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Tamilnadu - Subsection

Section 53(1)(g) in Chennai City Municipal Corporation Act, 1919

(g)[ is disqualified under section 71;] [Substituted by section 5(i) of the Madras City Municipal Corporation and District Municipalities (Amendment) Act, 1962 (Tamil Nadu Act X of 1962), which came into force on the 17th September, 1962).]