Section 62(2) in The Coimbatore City Municipal Corporation Act, 1981
(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 57, section 58' omitted by Tamil Nadu Act 26 of 1994.] section 59, section 60, section 61 or section 84.
