Section 57(3) in The Madurai City Municipal Corporation Act, 1971
(3)Where a person ceases to be a councillor under clause (a) or clause (aa) of sub-section (1), he shall be restored to office for such portion of the period tor which he was elected, [x x x] [The words 'or co-opted' omitted by Tamil Nadu Act 26 of 1994.] as may remain unexpired at the date of such restoration if and when the sentence, conviction, or order is annulled on an appeal or revision or the disqualification caused by the sentence or conviction or incurred under section 82 is removed by an order of the Government and any person elected, [x x x] [The words 'or co-opted' omitted by Tamil Nadu Act 26 of 1994.] to fill the vacancy in the interim shall on such restoration vacate office.
